MANISH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel for the petitioners in Writ Petitions No. 4204 of 2019 and 27614 of 2018 and Sri Jainendra Pandey, learned counsel for the petitioner in Writ Petition No. 10526 of 2019, Sri M.N. Singh who has appeared for U.P. Public Service Commission, Sri Saurabh Srivastava, Chief Standing Counsel-III for the State of UP and Sri Ashish Mishra, learned counsel for High Court of Judicature at Allahabad.

(2.) These bunch writ petitions raise similar issues namely issuance of writ, order or direction in the nature of mandamus commanding the respondents-authorities to fill the posts of Civil Judge (Junior Division), which were advertised on 29.7.2016 by operating the waiting list in asmuch as ten candidates who were selected to such service but did not join the service.

(3.) Counsel for the petitioners has drawn attention of this Court to provisions contained in Uttar Pradesh Judicial Services Rules, 2001 (hereinafter referred to as "Rules, 2001"). Specific attention has been drawn to the provisions contained in Rule 20 under part VI of the Rules, 2001 dealing with the appointment, probation and confirmation and also to the provision contained in Rule 21 of Rules, 2001 dealing with appointment to the service.