RAMESH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner has filed this Writ Petition for writ of mandamus commanding the Conservator of Forests, Varanasi, to issue letter of appointment to him, for the post of junior-clerk-cum-typist, in Forest department.

(2.) Petitioner's case, as set-up in the Writ Petition, is that he applied for appointment before Conservator of Forests to the above post and was called for interview vide letter dated 1-1-1992 and in pursuance thereof he appeared before the selection, board. It has further been stated that by letter dated 21-2-1992 the Petitioner was asked to submit certificates and other necessary papers and in compliance thereof relevant papers were filed before appropriate Authority. The grievance is that after selection no appointment letter was issued to him, incite of the fact that Chief Conservator of Forests had issued directions to that effect, to the Conservator of Forests.

(3.) Respondents have filed counter-affidavit and the Petitioner has filed rejoinder-affidavit in reply thereto. I have heard the learned Counsel for the parties.