SULEMAN SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Shukla, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The Inspector General (Registration) U.P. Allahabad has rejected representation of petitioner for regularization on the post of Registration Clerk, vide order dated 16.8.2011, which is impugned in this writ petition and a writ of certiorari is prayed by petitioner Mohd. Suleman Siddiqui, for quashing the same. He has also sought a writ of mandamus directing respondents to permit petitioner to perform administrative work on the post of Registration Clerk in District Jhansi and extend consequential benefits and also confirmation on the said post, as has been given to other similarly situated persons vide order dated 25.2.2011.

(3.) The facts, in brief, as pleaded in the writ petition are, that, District Selection Committee made a recommendation dated 24.2.1991 for appointment on the post of Registration Clerk, pursuance whereto, petitioner and 10 others were appointed by District Registrar, Jhansi as Registration Clerk. A copy of appointment letter is Annexure 1 to the writ petition, which shows that aforesaid selection was made for engagement of Registration Clerks on daily wage basis. The petitioner and others were actually appointed on daily wage basis but then under the orders of respondent no.2, all such appointments including that of petitioner were terminated vide order dated 27.5.1991.