SURESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri A.P. Singh, learned Senior Advocate assisted by Sri Amarendra Pratap Singh, learned counsel for the petitioner and learned Additional C.S.C. for the respondent - State.

(2.) By means of present writ petition, the petitioner has prayed for issuance of a writ, order or direction in the nature of certiorari quashing the impugned order dtd. 3/9/2009, contained as Annexure-1 to the writ petition with a further prayer for issuance of a writ, order or direction in the nature of mandamus commanding the respondents, particularly, respondent No.2 to consider afresh and appoint the petitioner on the post of Collection Peon under 50% quota by counting the service rendered by him as Seasonal Collection Peon in Tehsil Malihabad, District Lucknow from the due date with all benefits of service.

(3.) Brief facts giving rise to the present writ petition are as under: <IMG>JUDGEMENT_167_LAWS(ALL)7_2023_1.jpg</IMG>