GAJENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) There are two Writ Petition Nos. 24518 of 1996 and 24261 of 1996 filed by the petitioners, by consent of the parties both the writ petitions are decided by a common judgment. Writ Petition No. 24518 of 1996 being leading case.

(2.) In the writ petition, prayer has been made to issue an order, direction or writ of certiorari quashing the selection list dated 30.11.1999 (Annexure-1), from serial Nos. 453 to 593 published by the respondent No. 5 and has further sought writ of mandamus directing the respondents to make fresh appointment to the post of Warder in Jail of Agra Range.

(3.) Heard Sri Satish Dwivedi, learned counsel for the petitioners and learned standing counsel for the State.