MOHD ISLAM SIDDIQUI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned counsel for the petitioner and Sri Sunil Ambwani appearing for the High Court and for the District Judge, Mainpuri.

(2.) This writ petition has been filed for a mandamus directing the respondents to declare the result of the selection held on 24.3.1995 for the post of Hindi Stenographer in the District Judgeship of Mainpuri. It appears that the District Judge, Mainpuri Issued an advertisement which was published in the newspapers inviting applications for filling up the post of Hindi Stenographers in the Judgeship of Mainpuri. On 24.3.1995 the selection test for Hindi Stenographer was conducted and the petitioners participated in the same. However, it appears that the result of this selection was not declared by the District Judge, Mainpuri. In paragraph 7 of the writ petition, it is stated that the reason for not declaring the result was that on 23.3.1995 some circular letter from the High Court was received by the District Judge placing some restraint on the District Judge. As yet the process of the selection held on 24.3.1995 has not been complete. Aggrieved this petition has been filed.

(3.) A counter-affidavit has been filed and in paragraph 7 of the same, it is stated that" the High Court by letter dated 14.3.1995 direcled the District Judges of the State not to hold any examination for recruitment of Class III employees till further orders. This letter was received in the District Judgeship of Mainpuri on 22.3.1995 and hence the result of the examination held on 24,3,1995 was not declared. True copy of the recommendation of the Selection Committee dated 30.3.1995 is Annexure-2 to the counter-affidavit. True copy of the circular letter of the High Court dated 14.3.1995 is Annexure-3 to the counter-affidavit. Subsequently, it appears that the High Court cancelled the examination held on 24.3.1995 and directed to readvertise the posts for fresh selection. True copy of the letter of High Court dated 30.8.1997 is Annexure-5 to the counter-affidavit.