ASHOK KUMAR SHRIVASTAVA Vs. RAM LAL

JUDGEMENT

(1.) These three appeals arise out of a common judgment and order dated 20.9.2006 passed by the Lucknow Bench of the Allahabad High Court disposing of several writ petitions filed by the appellants in these appeals. Since these appeals arise out of a common judgment and common questions of fact and law are involved, they have been taken up together for final hearing and disposal. While C.A. No. 4968/2007, arises out of W.P. No.1041/96, W.P. No.1295/97 and W.P. No.1863/98, the other two appeals arise out of the other writ petitions disposed of by the common judgment.

(2.) In order to appreciate the issues which arise in these appeals it is necessary to indicate some of the facts set out in the writ petitions.

(3.) At the relevant point of time in the U.P. Trade Tax Department there were 669 posts of Trade Tax Officers, Grade II. Out of the said 669 posts, about 502 posts belonged to the Direct Recruits quota, but in 1980 only 243 of the posts had been filled. The vacancy in respect of the remaining 259 posts were the result of the slow and long drawn out process of the U.P. Public Service Commission in conducting the U.P. Subordinate Service Examination.