(1.) HEARD Sri Rakesh Pandey, along with Sri A.K. Tripathi, and Sri A.K. Sinha, Standing Counsel, for the review applicants/respondents and Sri V.K. Srivastava, Sri D.S. Khan and Sri R.M. Saggi, in opposition of review application, for the petitioners. Writ -A No. 76642 of 2011 was filed by Vinod Kumar Sharma and Chandrama Singh Yadav, for quashing the order of District Magistrate, Varanasi, dated 22.11.2011, regularizing services of Manoj Kumar, Rajesh Kumar, Anand Prakash Srivastava, Ajay Kumar Srivastava, Nitesh Kumar Singh, Sudhir Kumar Pandey and Manoj Kumar on the post of Collection Amin. Writ -A No. 71829 of 2011 was filed by Deependra Kumar Srivatsava, for quashing order of District Magistrate, Varanasi, dated 22/23.11.2011, regularizing services of Nitesh Kumar Singh, Sudhir Kumar Pandey and Ajay Kumar Srivastava, on the post of Collection Amin. Writ -A No. 75164 of 2011 was filed by Rajendra Kumar Gupta, Doodh Nath, Karunesh Bahadur Srivastava, Jitendra Kumar Rai, Ram Narain Yadav, Abdul Haseen Siddiqui and Ramesh Kumar Gupta for quashing order of District Magistrate, Varanasi, dated 22/23.11.2011, regularizing services of Nitesh Kumar Singh, Sudhir Kumar Pandey and Ajay Kumar Srivastava, on the post of Collection Amin. Writ petitions were consolidated and heard together and allowed by order dated 13.3.2013 and order of District Magistrate, dated 22.11.2011 was set aside and District Magistrate, Varanasi was directed to consider the petitioners and other candidates for regularization on the post of Collection Amin, according to eligibility list (Annexure -11) to Writ -A No. 76642 of 2011.
(2.) THEREAFTER , the petitioners of Writ -A No. 75164 of 2011 and the petitioner of Writ -A No. 71829 of 2011 filed applications for correction of order dated 13.3.2013, through their Counsel, Sri Vinod Kumar Srivastava, Advocate. In prayer clause of the correction applications, a long prayer was made but during arguments, it was argued that in paragraphs -9 and 10 of judgment dated 13.3.2013, in place of Annexure -11, Annexure -5 be written, as it was a typographical error. Bona fide relying upon statement of the Counsel that due to typographical error, number of annexure has been wrongly mentioned, correction applications were allowed. Now, Ajay Kumar Srivastava and Nitesh Kumar Singh have filed this application for review of the aforesaid order.
(3.) IN the year 2011, there were total 32 vacancy of the quota of Seasonal Collection Amins, out of which 8 posts were reserved for Schedule Castes, 6 posts were reserved for 'Other backward Classes' and 18 posts for General category. District Magistrate directed for regularization of services of Seasonal Collection Amins on the aforesaid posts. Officer In -charge (Collection) wrote letters dated 12.5.2011 to Sub -Divisional Magistrates of the district to submit their reports for regularization in prescribed proforma. Recovery details of four crop seasons were prescribed as (i) Rabi crop of 1415 F, (ii) Kharif crop of 1416 F, (iii) Rabi crop of 1416 F and (iv) Kharif crop of 1417 F. On the basis of reports submitted by all Sub -Divisional Magistrates of the district, a list of total 103 candidates was prepared, giving particulars of seniority numbers also of the candidates (filed as Annexure -11 to Writ -A No. 76642 of 2011). Selection Committee, constituted by District Magistrate, held meeting and prepared tentative Select List (filed as Annexure -1 to Writ -A No. 76642 of 2011) of 6 selected candidates on 8.9.2011 (including one Jai Shankar Pandey, who had attained age of 45 years) and invited representation/objections from eligible candidates on that list. After receiving representation, from the candidates, Selection Committee, held meeting and prepared final Select List (filed as Annexure -2 to Writ -A No. 76642 of 2011) of 7 selected candidates on 22.11.2011. This final Select List has been challenged in aforementioned writ petitions.