JAGDISH SINGH KATIYARS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Bereft of the details of all the relevant writ petitions, the principal question involved in this bunch of the writ petition is whether petitioners Dr. Jagdish Singh Katiyar. Dr. Israr Ahmad, Dr. Mithilesh Srivastava, Dr. Ashok Kumar Jaiswal and Dr. R. K. Bajpai petitioners in Writ Petition No. 14322 of 1992 allegedly ad hoc employees working on certain posts have to be regularised as claimed by them in that writ petition or petitioners Dr. Vimal Kumar Tyagi and other selected candidates who have been examined and declared selected for the posts advertised and have been recommended for appointment by U. P. Public Service Commission to the State Government or those very posts, have to be appointed straightway.

(2.) The proceedings in this Court have not only a chequered history but the records of the various petitions that have been instituted paint dismal picture of how repetitive petitions have been filed by candidates seeking same relief. It is to be pointed out that no useful purpose is likely to be sewed at all by trying to find out fault with one or the other candidate who went on filing repetitive petitions and for what purpose. Suffice it to say, that by ultimate orders Writ Petition No. 17263 of 1986 filed by Dr. Jagdish Singh Katiyar, Dr. Israr Ahmad, Dr. Brahma Nand Mlshra and Dr. Mlthlesh Srivastava as also Writ Petition No. 6618 of 1990 filed by Dr. Ashok Kumar and with another Writ Petition No. 10091 of 1990 filed by Dr. Jagdish Singh Katiyar. Dr. Israr Ahmad and Dr. Mithelesh Srivastava have already been decided, the last one having been dismissed in default by a Division Bench on 28.2.1996 whereas earlier two being disposed of by a judgment of the Division Bench on 1.12.1993. Writ Petition No, 17263 of 1986 was connected with Writ Petition No. 6618 of 1990 as is apparent from the combined reading of the two order-sheets and the operative portion of the order of the Division Bench dated 1.12.1993 which reads as under :

(3.) Three petitioners in Writ Petition No. 10091 of 1990 Dr. Jagdish Sfngh Katiyar. Dr. Israr Ahmad and Dr. Mithelesh Srivastava had obtained an interim order on 23.4.1990, the relevant portion of which reads as under :