MOHAMMAD ISHAQUE Vs. STATE OF U P

JUDGEMENT

(1.) Heard Counsel for the petitioner and the learned Standing Counsel.

(2.) By means of this writ petition the petitioner has prayed for quashing the order dated 5.2.1999 by which the claim of the petitioner for appointment on the post of regular Collection Peon in accordance with U.P. Collection Amin Service Rules, 1974 as amended from time to time has been rejected on the ground that he is more than 45 years of age. The petitioner's has prayed for a mandamus directing the respondents to give the regular selection to the petitioner with consequential benefits.

(3.) Petitioner's case as set out in the writ petition are that he was appointed as Seasonal Collection Peon on 7.3.1969, he thereafter submitted several representation claiming that he should be confirmed a regular Collection Peon. The petitioner referred appointments of several junior persons on regular basis in his writ petition. Petitioner further states that he has made several representation for the purposes but nothing was done. Petitioner further stated that a selection committee also considered him on 9.8.1984 and the committee reported that petitioner is at serial No. 9 of the seniority list and he is entitled to be regularised.