BHAGWAN DAS Vs. DISTRICT JUDGE AZAMGARH

JUDGEMENT

(1.) VINEET Saran, J. Selections were held in the year 1986 for appointment on six vacant Class IV posts in the Judgeship of Azamgarh. Besides declaring a select list of six candidates, a waiting list of 43 candidates was prepared. After giving appointment to the selected candidates, from 1986 to 1990, 19 such other candidates who were placed in the waiting list have also been accommodated. Then on 26-10-1990, the waiting list was cancelled by the respondent-District Judge. Challenging the said order, writ petition No. 30407 of 1990 was filed, which was allowed vide judgment and order dated 23-7-1992. The petitioners, who claim themselves to be in the waiting list prepared on 17-5-1986, filed representations to the respondents for being given appointment on Class IV posts. By order dated 5- 10-1995 the representation of the petitioners has been rejected. Writ Petition No. 36622 of 1995 has been filed by the petitioners challenging the order dated 5-10-1995 whereby their representation has been rejected. Thereafter, the District Judge published an advertisement in the newspaper on 15-11-1995 inviting applications for appointment on Class IV posts in the Judgeship. The petitioners have challenged the said advertisement by means of Writ Petition No. 34194 of 1995. By means of writ petition No. 29735 of 1995 the petitioners have challenged the appointment of respondents No. 3 to 8 of the said writ petition. A common prayer has been made by the petitioners in all the three writ petitions that they be absorbed on Class IV posts in pursuance of the selection held on 4-5-1986 and the waiting list prepared at that time.

(2.) I have heard Sri Shailendra, learned Counsel for the petitioners as well as Sri S. P. Singh, learned Counsel appearing for the respondents and have perused the record.

(3.) THESE writ petitions are, accordingly, dismissed. No order as to cost.