JALAL AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 15.4.1998. The facts of the case are that the U. P. Government took a policy decision to provide employment to Urdu knowing persons by absorbing them on the post of Urdu translators in various departments of the State. In the month of August, 1984, 5,061 posts were sanctioned in the various Departments of the State. It was stipulated that one post each in all the offices of departmental heads both at divisional and district level were to be filled in by such Urdu translators.

(3.) In pursuance of that policy the District Magistrate, Deorla, initiated proceedings for recruitment of Urdu translators. The posts were advertised and a written test was held on 25.12.1994 and a select list of 58 candidates was published on 12.1.1995. From that list certain persons were appointed in different departments, e.g., in police, education, etc. It appears that certain complaints of corruption and favouritism in the selection process were made to the State Government and the State Government by order dated 20.6.1995 directed the District Magistrate to make an enquiry regarding the complaints. The District Magistrate entrusted the enquiry to the S.D.O., Salempur, Deoria, for making enquiries. On the basis of the enquiry report the District Magistrate wrote a letter dated 12.7.1995 to the State Government and on that basis the State Government cancelled the examination on 7.8.1995.