VINOD KUMARS Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners, who are 35 in number, were appointed on 24.6.1997 by Dr. Ram Lakhan, Deputy Director, Animal Husbandry Department, Allahabad Region, Allahabad in pursuance of special recruitment drive for filling up the vacancies in class IV cadre to level up the quota of the candidates belonging to Scheduled Caste and other reserved categories. They were not allowed to Join in pursuance of the order, dated 22.7.1997 passed by the Director, Animal Husbandry--respondent No. 3.

(2.) Put briefly, the case of the petitioners is that they have been duly selected by the selection committee constituted for the purpose and in pursuance of the directions Issued by the State Government and, therefore, there was no justification to prevent them from Joining their duties in pursuance of the appointment letters issued to them on 24.6.1997. It is prayed that the direction in the form of a notice Issued by the Chief Veterinary Officer, Pratapgarh, dated 1.7.1997 and the order dated 2.7.1997 passed by Director, Animal Husbandry, U. P., Lucknow--respondent No. 3 be quashed and the respondents be commanded to permit the petitioners to function as class IV employees in pursuance of the orders of appointment Issued in their favour and to pay them regular monthly salary.

(3.) Counter and rejoinder-affidavits have been filed. Heard Sri Ashok Khare, learned counsel for the petitioners and the learned standing counsel on behalf of the respondents.