MAHESH CHAND Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari to quash the order dated 12.2.1998, Annexure-12 to the writ petition.

(2.) We have heard the learned counsel for the parties.

(3.) An advertisement was issued inviting applications for special selection to the post of ad hoc Assistant Engineer (Civil/Mechanical/ Electrical) from amongst the Scheduled Caste/Scheduled Tribe vide advertisement dated 23.10.1994. Annexure-1 to the writ petition. A Selection Committee consisting of several senior officers held interview of the eligible qualified candidates and thereafter vide order dated 8.2.1995, order of appointment was issued to the successful candidate whereby 132 S.C./S.T. candidates including the petitioner were appointed as ad hoc Assistant Engineers in P.W.D. for one year or till the availability of duly selected candidates through the U. P. Public Service Commission, whichever is earlier. True copy of the appointment order along with the list of successful candidates is Annexure-2 to the writ petition. The petitioner is at serial No. 64 in that list. This appointment was extended for one year by order dated 7.2.1996 and for another year by order dated 6.2.1997 vide Annexures-3 and 4 to the writ petition.