RAKESH KUMAR DAYAL Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner has filed this petition questioning the correctness of the Office Memorandum dated 4th July 2005 as communicated through Letter dated 12.12.2006 whereby the selections held in 1999, the results whereof were declared in 2003 on Class IV posts of Peon/Runner/Ferro Boy have been cancelled.

(2.) THE petitioner was an applicant under the scheduled caste category and is alleged to have been selected. THE petitioner had applied against Advertisement No. 2 of 1998 for the post in question 118 posts had been advertised for being filled up as backlog vacancies of the reserved category. THE Interview for the said posts was held in the year 1999 but the results were not finally declared.

(3.) ACOUPLE of the selectees namely Raguvar Dayal Raman and Babadin filed writ petitions being Writ Petition No. 2488 of 2004 and 2489 of 2004 before the Lucknow Bench of this Court. Directions were issued to consider their grievances and on failure to do so a contempt petition No. 78 of 2005 was filed in which notices were issued on 11th May 2005. The aforesaid two selectees were permitted to join subject to the orders passed by the Lucknow Bench of this Court.