RAJENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Rajendra Singh and Pramod Kumar are assailing before us the validity of the order dated 21.02.2011 passed by learned Single Judge in Writ Petition No.18192 of 1992 (Rajendra Singh and others Vs. State of U.P. and others) wherein the Learned Single Judge has proceeded to non-suit the claim of the petitioner-appellants by holding that appointment of petitioner-appellant has been made in violation of statutory rules and accordingly, no interference is warranted under Art. 226 of the Constitution of India.

(2.) Brief background of the case is that petitioner-appellants' claim to have been appointed as Gram Panchayat Adhikari vide appointment letters dated 16.03.1990 and claim to have joined on the respective post w.e.f. 16.05.1990 and 26.05.1990, respectively. The appointment letter of petitioner-appellant no.1 dated 16.05.1990 provides for as follows:- ...[VERNACULAR TEXT OMITTED]...

(3.) The appointment letter of petitioner no.2 provides for as follows:- ...[VERNACULAR TEXT OMITTED]...