SURESH RAM ROOPDHARI Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition is directed against the order dated 29.9.2005 passed by the Regional Manager, U.P. State Road Transport Corporation rejecting the representation of the petitioner for giving effect to the resolution for selection of drivers and further to appoint the petitioner.

(2.) The brief facts of the case are that the petitioner belongs to Scheduled Caste community. The U.P. State Road Transport Corporation (hereinafter referred to as the Corporation) advertised 10 vacancies for the posts of drivers vide advertisement dated 8.6.2003. In pursuance of the advertisement, the petitioner applied for the post of driver. It is alleged that he was selected on the post for Azamgarh region vide select list published on 27.6.2003 appended as Annexure 3 to the writ petition in which the name of the petitioner finds place at serial No. 16.

(3.) The contention of the learned Counsel for the petitioner is that out of 20 selected candidates, 10 have been permitted to join the post but the petitioner has not been permitted to join the same. He has submitted that selection process was held for filling up 20 vacancies of bus drivers, but appointment letters were issued only to 10 of the candidates and rest of the candidates have not been issued appointment letters compelling the petitioner to file Writ Petition No. 37152 of 2005 before this Court.