DEVENDRA KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard, Shri Y.S. Lohit, learned counsel for the petitioners and Shri Ishan Verma, learned Standing Counsel.

(2.) The petitioners, eight in number have approached this court by means of the present writ petition for issuing a writ of mandamus commanding the respondents to consider the petitioners against regular post of Seenchpal and to allow the petitioners to work on those posts against which untrained daily wage employees are allowed to work.

(3.) The case of the petitioners, as set out in the writ petition, is that pursuant to the order dated 24.11.1995 issued by Executive Engineer, Raibareli Division (South Sharda Canal) Raibareli, the Deputy Revenue Officer, Raibareli, the petitioners have successfully completed the training for the post of Seenchpal but the examination of the petitioners had not been taken. Therefore the petitioners had approached to the Executive Engineer. Thereafter in pursuance to the instructions issued by the Executive Engineer on 16.02.1996, the Deputy Revenue Officer had taken the examination of the petitioner and declared them as passed by means of the letter dated 17.02.1996. Therefore the petitioners are trained Seenchpal but they are not being allowed to work as Seenchpal while untrained daily wage employees are being allowed to work against 22 posts of Seenchpal. The genuine claim of the petitioners are being ignored therefore the petitioner are constrained to approach this court by means of the present writ petition.