NAVIN KUMAR GOSWAMI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record. The petitioner claims to be a member of the backward community. He did apprentice of three years for the trade of Dozar Mechanic w.e.f. 11.9.89 to 10.9 92 from General, Manager, Allahabad Jal Sansthan, Allahabad.

(2.) IT appears that an advertisement dated 2nd July, 2003 was issued by the Jal Sarjsthan, Allahabad in Hindi Newspaper 'United Bharat Allahabad for varous posts. Applications were invited in pursuance to the aforesaid advertisement against the said posts. It appears that there was a ban on appointment of Dozer Mechanic which was lifted in 2004 and thereafter the post of Dozer Mechanic was not advertised.

(3.) THE contention of the counsel for the petitioner is that when the petitioner was I not appointed in pursuance to the earlier advertisement dated 2.7.2003 he filed Civil Misc. Writ Petition No. 4514 of 2005, Navin Goswami v. State of U.P. and Ors. This Court vide order dated 7.7.2005 in the aforesaid writ petition directed that - the respondent Allahabad Jal Sansthan, Allahabad shall consider the case of the petitioner for appointment on the post of Dozer Mechanic in accordance with law before granting any fresh Appointment on such post. In case if the respondents do not appoint the petitioner and do not consider his case fit for appointment, they shall pass is reasoned order in such regard and the same shall be duly communicated to the petitioner within two weeks of the passing of the order. With the aforesaid observations/directions, this writ petition is finally disposed of. No order as to costs.