VINAY KUMAR UPADHYAY Vs. SURENDRA SINGH

JUDGEMENT

(1.) Heard learned counsel for the applicant and perused the record.

(2.) It appears that the claim for regular appointment as collection peon of the applicant was rejected vide order dated 3.10.2007 while another person was appointed which was subjected to challenge in Writ Petition No. 63052 of 2007. After hearing the parties the said order was quashed and the matter was remanded to the opposite party to reconsider the matter of appointment on the post of collection peon of the applicant and the said peron in accordance to law within two months vide order dated 12.8.2009. In pursuance thereof, the opposite party has passed an order dated 13.11.2009 stating that a Selection Committee has been constituted and after collecting all details and preparation of seniority list of all persons, the decision would be taken for regular appointment.

(3.) It is contended that though the order was to hold the selection within two months, no time period has been fixed in the aforesaid order of the opposite party.