LAWS(ALL)-2001-5-84

PRADEEP SINGH YADAV Vs. STATE OF U P

Decided On May 25, 2001
PRADEEP SINGH YADAV Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) A. K. Yog, J. Heard learned Counsel for the Petitioners as well as learned Standing Counsel Shri S. C. Verma and perused the record.

(2.) PARA 12 of the affidavit sworn by Vikas Chaturvedi (Petitioner No. 11) on his behalf as well as on behalf of other Petitioner in support of Application No. 32125 of 2001, praying for ad interim direction to the respondents to issue appointment letters, says that a learned Single Judge in Civil Misc. Writ Petition No. 5342 of 1999 (S/s), V. K. Mishra v. State, on July 14, 2000 passed an order wherein learned Single Judge took note of the fact that delinquent officer, who was charged of perpetuating irregularities in the selection process having been exonerated there was no occasion for withholding appointment letter to successful candidates. Further, vide order dated 20th April, 2000 passed by learned Single Judge on the Order-sheet, in the instant case, direction was given that since Commissioner reported that there was no fault in selection, the requisite parties were required to send the Petitioner for training in case they were declared successful. The said order, however, provided that the training was subject to result of the Writ Petition.

(3.) SHRI S. C. Verma, learned Standing Counsel has placed copy of the letter dated 23rd May, 2001 written by District Development Officer, Moradabad to the said Standing Counsel referring to letter dated 23rd May, 2001, whereby the said authority had sent proposal to the Commissioner, Rural Development, U. P. Lucknow. The said letter No. 365 dated 23rd May, 2001 addressed to the Commissioner, Rural Development, U. P. Lucknow shows that in pursuance to the High Court's order dated April 20, 2000 passed in Writ Petition No. 37693 of 1999, Pradeep Kumar Singh and others v. State of U. P. and others, some correspondence was initiated including latter dated 9th November, 2000. From the above letter it is evident that eligible candidates, who had successfully completed training, are being given appointment according to the roster relating to reservation of different categories.