BHANU PRATAP SINGH Vs. COLLECTOR GHAZIPUR

JUDGEMENT

(1.) -Heard counsels for the parties and perused the record.

(2.) THE petitioner claims that he passed High School Exaination in 1979 and Intermediate Examination in 1981 from the U.P. Board of High School and Intermediate Examinations, Allahabad. He further claims that he being physically handicapped, was appointed on ad hoc basis as Assistant Wasil Baaqi Navis in the Revenue Record Room, Ghazipur for a period of six months vide order dated 1.6.1986, passed by the Collector, Ghazipur. He claims that 143 posts of Assistant Wasil Baaqi Navis were laying vacant in the district and as per Government instructions, 2% of vacancies was reserved for physically handicapped candidates. Out of 3 posts earmarked for physically handicapped persons, the petitioner alongwith one Sri Hari Mohan Singh were working on two of the three reserved posts for physically handicapped persons.

(3.) THE Collector, Ghazipur sought clarification and necessary orders from Government vide his letter dated 13.1.1989, appended as Annexure-V to the writ petition. According to the Collector, the aforesaid Government order dated 18.7.1988 did not provide any rules or procedure for regularization. When no clarification or order was received from the Government, the Collector, Ghazipur, passed the following order dated 24.2.1989 :