AKHILESH SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) In these batch of petitions filed under Article 226 of the Constitution, petitioners have challenged the order of Collector, Rewa District Rewa whereby the said authority has rejected the claim of the petitioners for grant of appointment on preferential basis.

(2.) These matters have chequered history. A long drawn battle is fought by the petitioners in the corridors of the Court. The petitioners were appointed in the year 1991 during general elections of Lok Sabha. They were considered in a selection process and worked for considerable long time. It is submitted that similarly situated surplus employees were given appointment on relevant posts. Such appointment orders are filed collectively as Annexure P/2.

(3.) The petitioners filed O.A.No.5021/2000 before M.P. Administrative Tribunal. On closure of the tribunal, the O.A was transferred and re-registered by this Court as W.P.No.15986/03 which was decided on 27.10.2005. The respondents were directed to consider the petitioners for appointment to the post of Asistant Grade-II, in case vacancies exists on the date of passing of the order i.e 27.10.2005. The respondents were directed to complete the whole exercise within two months from the date of production of the order. In turn, by order dated 16.01.2006, the Collector, Rewa rejected the claim of the petitioners for grant of appointment.