RAM SANEHI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by eleven petitioners, namely, Ram Sanehi, Mool Chandra, Siv Ram, Usman Khan, Kamlesh Kumar, Jamal Khan, Dharmdas, Shiv Ratan, Ram Kripal Yadav, Lakhan Lal and Ganga Ram, praying for issue of a writ of certiorari to quash Office Memorandums dated 08.01.2003, 09.01.2003 and 10.01.2003 (Annexures-2, 3 and 4 to the writ petition respectively). Petitioners have also prayed for issue of a writ of mandamus commanding respondents to regularize them on the post of Follower, a Group-D post.

(2.) Petitioners have pleaded that a press notification dated 21.12.2002 was issued by Superintendent of Police, Banda inviting applications for filling 25 vacancies of Group-D posts in Police Department in District Banda. The break up of vacancies are given as under:

(3.) The notified vacancies were in the scale of Rs. 2550-3200. It was stated that selection shall be made on the basis of interview which shall be held on 08.01.2003 at Police Lines, Banda. The selection was held and Respondents-4 to 28 were declared selected vide office Memorandums dated 08.01.2003, 09.01.2003 and 10.01.2003.