DEO KUMAR VERMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) Brief facts of the case, giving rise to this writ petition, are that an advertisement for appointments on the post of Constable (M) was published in "Dainik Jagran" dated 7.6.2003 for filling up the back-log vacancies of the post. The petitioners also applied for the post and after qualifying the written examination they were called for interview on 6.8.2003, which was held on 9.8.2003. The petitioners allege that they were selected and were asked to appear before the Chief Medical Officer, Banda for medical examination vide letters dated 26.8.2003 (Annexures 1 and 2 to the writ petition) sent by the Superintendent of Police, Banda. In pursuance of this letter the petitioners appeared before the Chief Medical Officer, Banda who issued the medical fitness certificates contained in Annexures 3 and 4 to the writ petition. In the said letter of the Superintendent of Police, Banda dated 26.8.2003 Police verification was also sought in respect of character antecedents of the petitioners. In pursuance of the directions of the Superintendent of Police, Banda in his letter dated 26.8.2003, Police State Kotwali, Banda submitted its reports contained in Annexures 5 and 6 to the writ petition wherein the character antecedents of the petitioners were reported to be good. The petitioners further allege that when in spite of their selection and favourable reports in respect of their medical fitness and character antecedents the respondents did not appoint them, they approached the office of respondent No. 3 on 29.8.2003 where they were told that the appointment letters were under preparation.

(3.) From the averments made in the writ petition itself by the petitioners if appears that under order dated 29.8.2003 of the Chief Secretary (Appointments and Personnel Department), Government of U.P., Lucknow (respondent No. 2) the District Magistrate, Banda issued a letter dated 30.8.2003 to the Superintendent of Police, Banda that a ban has been imposed by the State Government on all the appointments and thus respondent No. 3 was restrained to issue appointment letters in favour of the petitioners for the post of Constable (M), Subsequently under another letter dated 15.1.2004 sent by the Special Secretary, Government of Uttar Pradesh, Lucknow the ban on the appointments has been lifted and the earlier order imposing ban has been cancelled with immediate effect.