RAJA RAM PANDEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ of mandamus to command the opposite parties to regularise the petitioner against the regular vacancy of Collection Amin in district Sultanpur.

(2.) In brief, the submission of the petitioner's counsel is that the petitioner was appointed in the year 1970 as Seasonal Collection Amin. Since 1970, the petitioner has been continuously discharging duty as Seasonal Collection Amin. Right from 1990-1991, from time to time, several persons junior to the petitioner were regularised against the vacancy of regular Collection Amin under the Regularisation Rules but the petitioner's case has not been considered by the respondents. Some of the Amins who were regularised in the year 1990-91 are Raja Ram, Ram Narayan, Ram Saran, Ranjeet etc.

(3.) Even after 1991, in the year 2004, five persons junior to the petitioner were regularised, namely Shri Ram Narayan, Raja Ram Ojha, Amar Bahadur Singh, Lallan Bhadur Singh and Vijay Prakash Singh.