RAJESH KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has sought a writ of mandamus commanding the respondents to appoint him as a Class-IV employee pursuant to his selection in furtherance of advertisement dated 14.05.2009 and to pay his regular salary etc.

(2.) The facts, in brief, giving rise to present dispute are as under.

(3.) The matter relates to selection and appointment of Class-IV staff in District Judgeship, Etah. The advertisement was published on 14.05.2009 seeking applications for recruitment of Class-IV posts. A copy of advertisement published in daily newspaper "Amar Ujala, Agra" dated 24.05.2009 is on record as Annexure-1 to the writ petition. It mentions 10 existing vacancies and three likely to occur of Class-IV, i.e., Aadeshika Vahak/ Chaprasi/Ardali. One existing post of Chowkidar was also mentioned separately in the advertisement. The procedure for recruitment included a written competitive test and interview. The minimum qualification was 5th class pass and cycling.