VISHWARAJ KUMAR SINGH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard counsel for the petitioners.

(2.) By this writ petition, the petitioner has prayed for a writ of mandamus commanding the respondents to appoint the petitioners as Class-III employee in the Muzaffarnagar Judgeship.

(3.) Brief facts necessary for deciding the writ petition are; Twenty-seven vacancies were advertised in the year 1990 of Class-III employees in the Judgeship of Muzaffarnagar. The petitioners also applied in pursuance of the advertisement. A list was prepared by the District Judge. The list was notified on 30th March, 1991. The petitioners have filed approved list which contains the names of petitioner No. 2, Kiran Pal Singh, at Serial No. 42 and petitioner No. 1, Vishwaraj Kumar, at Serial No. 49. The said list is titled as "Roster List 1991". Twenty-seven persons out of the list were appointed against the vacancies. The petitioners were also given short term appointment on leave vacancies. Petitioners were given appointment on 19.11.1991 and 31.10.1991 respectively and were relieved when leave vacancy came to an end. The petitioners submitted representation to the District Judge that they be given appointment on the basis of their name being included in the select list. Several representations are said to have been given and thereafter the writ petition has been filed on 26th July, 1996 praying for mandamus.