EXCISE COMMISSIONER Vs. SANJAY KUMAR YADAV

JUDGEMENT

(1.) This special appeal arises out of a judgment and order dated 7.10.2002 passed by a learned Judge of this Court in Civil Misc. Writ Petition No. 14179 of 1999, whereby a direction had been issued to the present appellants (respondents in the writ petition) to declare the merit list prepared on the basis of the selection held under Advertisement No. 17701 and make appointment in accordance with law.

(2.) The facts in brief are that Advertisement No. 17701 was issued by the Excise Department which was published in the Newspaper on 5th August, 1995 for making appointment of Excise Constables in various districts, including the District of Mirzapur which is in question. The writ petitioners (respondents herein), being duly qualified for such appointment, went through the selection process. Thereafter a merit list was prepared indicating the names of ten persons. The names of the writ petitioner were shown at Serial Nos. 3 and 5. Similar selection process for other districts/regions of the State had also been completed and the candidates in some other regions, who were similarly placed, had been issued appointment letters and had been given appointments but the writ petitioners had been denied such appointment. The reason for not issuing appointment letters to the writ-petitioners' was because, according to the appellants, by a Government Order issued on 4.11.1997, the State Government had imposed a ban on making new appointments. The contention of the appellants is that on the basis of the selection made in pursuance of the same advertisement, those who had been given appointment prior to the Government Order dated 4.11.1997 and had joined on the post were held to be valid but since the writ petitioners had not joined the post prior to the imposition of such ban they cannot now be given appointments. Brushing aside such grounds given by the State for not giving appointment to the writ petitioners and holding that the same were not valid and justified reasons, the learned Single Judge allowed the writ petition and directed the appellants to declare the merit list and make appointments in accordance with law.

(3.) Having heard the learned Standing Counsel appearing for the appellants as well as Sri R.K. Ojha, learned Counsel appearing for the respondents writ petitioners and on perusal of record, we do not find any illegality or irregularity in the judgment of the learned Single Judge.