Pradesh( Medical department) to submit its response in a plea filed pertaining to main examination for holding selection and appointment on the post of Auxiliary Nurse & Midwife/ Health Worker (Female).
The Petitioners Ekta Yadav and others have prayed before the court to pass direction in the nature of mandamus commanding the respondents to exempt them from the condition of participation in Preliminary Eligibility Test, 2021 for appearing in the main examination for holding selection and appointment on the post of Auxiliary Nurse & Midwife/ Health Worker (Female), scheduled to be held in February pursuant to the advertisement dated 15.12.2021.
The Petitioner has submitted before the court that the respondent had conducted Preliminary Eligibility Test to short list the candidates for regular selection and appointment on the post in question by providing minimum qualifying marks as cut off marks but nothing has been done and mere participation in the Preliminary Eligibility Test is now being taken to be the sole criterion for participation in the main examination which, according to petitioners, is quite arbitrary and discriminatory and has no rationale.
It has been further submitted that mere participation in the Eligibility Test Examination has hardly any relevance if the minimum qualifying marks are not provided and the candidates who have even failed are permitted to participate in the main examination.
The Court has listed the present matter on 12th January, 2022.
Case details:
Case :- WRIT - A No. - 19010 of 2021
Petitioner :- Smt Ekta Yadav And 9 Others
Respondent :- State Of U.P. And 4 Others
Counsel for Petitioner :- Punit Kumar Upadhyay
Counsel for Respondent :- C.S.C.,Siddharth Singhal
Judge: Justice Ajit Kumar
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