- (1.) Leave granted.
(2.) The appellant was initially appointed as Registration Clerk on daily-wage basis by the District Registrar, District Jhansi, by order dated 27/9/1990. While the appellant was working as Registration Clerk, the District Registrar, District Jhansi, issued a notice/advertisement for filling up six posts of Registration Clerks on regular basis. Out of six posts five posts were to be filled up from and amongst the general candidates and the sixth post was reserved for Scheduled Caste candidates. The District Registrar, District Jhansi constituted a Selection Committee for the said appointment. The appellant appeared before the said Selection Committee on 24/2/1991 and was selected. He was appointed on the post of Registration Clerk on the basis of said selection and he joined as Registration Clerk on 25/2/1991, but by order dated 15/6/1991 his services were terminated. The appellant filed a writ petition (Writ Petition No. 17883 of 1991 in the Allahabad High court which was heard along with special appeals and writ petitions of other Registration Clerks employed on daily-wage basis and the same was dismissed by common judgment and order dated 8/2/1995.
(3.) It has been urged on behalf of the appellant that his case differs from other cases dealt with by the High court inasmuch as he had been selected for regular appointment by a duly constituted Selection Committee in accordance with the rules and the High court has not considered this aspect of the matter. In the counter-affidavit that has been filed on behalf of the respondents before this court, it has not been disputed that the Selection Committee was duly constituted by the District Registrar, District Jhansi on 24/2/1991 but it is asserted that while doing so the District Registrar, District Jhansi, did not comply with the mandatory provisions of Rule 22 of the Subordinate Offices Ministerial Staff (District Recruitment) Rules, 1975 which had been replaced by the Subordinate Offices Ministerial Staff (District Recruitment) Rules, 1985 as amended up to date and thus there was defect in the procedure of the said selection and the selection was void. This question has not been gone into by the High court while dismissing the writ petition of the appellant. It is a question which should have been considered by the High court before dismissing the writ petition of the appellant.;