MAHENDRA NATH TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner has come up against the order dated 1.9.2008 passed by the District Magistrate, Allahabad whereby his representation for regular appointment as a Collection Amin under the U.P. Collection Amins Rules, 1974 has been rejected.

(2.) Apart from the writ petition, counter affidavit and the rejoinder affidavit a second counter affidavit, second supplementary counter affidavit and third supplementary counter affidavit have been filed on behalf of the respondents and the records have also been produced. A response to these affidavits have been filed by the petitioner captioned as counter affidavit, supplementary affidavit and supplementary rejoinder affidavit. After the supplementary rejoinder affidavit had been filed by the petitioner a clarification was again sought which was given through a written instructions by the Tahsildar dated 4.2.2010 which has been taken on record.

(3.) I have heard Sri C.B. Yadav learned senior counsel assisted by Sri Nishit Yadav for the petitioner and Sri B.N. Misra learned standing counsel on behalf of the respondents.