SHIV SHANKAR SONKAR Vs. J.D. SINGH

JUDGEMENT

(1.) The U. P. State Road Transport Corporation, Jhansi region constituted a selection committee in 1985 for selecting from junior Clerks and or Inspector Traffic, Grade II to the newly created post of Senior Clerks. The Committee in its report dated 3-7-1986 recommended the names of 63 persons from the general list and 10 from the reserved list for appointment. The petitioner was not found fit although his case was also considered by the committee. The petitioner thereafter filed a representation but the same was not decided. The petitioner also filed another representation against the adverse entry awarded to him. When these representation were not considered for same time, the petitioner filed a writ petition which was decided on 10-2-1987 with the direction that both the representations shall be decided within a period of two months.

(2.) When the aforesaid representations were not decided within the time allowed by this court, the petitioner filed another Writ petition No. 2283 of 1989 against the General Manager and the Regional Manager of the U. P. State Road Transport Corporation. By an-interim order dated 3-2-1989 the Court directed that the respondents should first explain why the earlier order had not been complied with. It was also directed that one post will be kept vacant for the petitioner. Subsequently by an order dated 3-4-1991 the petitioner was permitted to file a fresh representation within one month and direction was given that it will be decided within a period of two months by the Deputy General Manager.

(3.) In response to the above order the petitioner filed the representation on 15-4-1991 which ought to have been decided by 14-6-1991. However, the same was not decided within the time allowed and finally disposed of on 17-7-1991. In the meantime the petitioner had come up before this Court and had filed a Contempt petition on 21-7-1991.