Dhananjaya Y. Chandrachud, J. - (1.) A learned Single Judge of the High Court of Judicature at Allahabad, by a judgment dated 18 April 2014 allowed a Writ Petition instituted by the respondent under Article 226 of the Constitution. The Single Judge set aside an order passed by the Inspector General (Registration) rejecting a representation for regularisation, submitted by the respondent and directed the grant of consequential benefits. The Division Bench declined to condone a delay of 96 days in filing a Special Appeal as a consequence of which the order of the learned Single Judge has been maintained.
(2.) On 7 February 1991, the Inspector General (Registration), Jhansi Division constituted a Selection Committee inter alia for selection of candidates for the Registration Department. On 24 February 1991, vacancies were notified to the Local Employment Exchange. Candidates were interviewed. The minutes of the meeting of the Departmental Selection Committee dated 24 February 1991 indicate that six posts were available for selection against regular vacancies, of which one post was reserved for Scheduled Caste and Scheduled Tribe candidates. The Departmental Selection Committee selected six candidates in order of merit against the regular vacancies. In addition, two more candidates were recommended for appointment against vacancies which were likely to fall vacant before the expiry of the recruitment year.
(3.) Besides selecting the above eight candidates against existing and probable vacancies falling within the recruitment year in the office of the District Registrar, the Committee noted that registration clerks were working in the office of the Deputy Registrar, Jhansi as daily wagers. Considering the requirement of registration clerks on a daily wage basis, a list of the incumbents was prepared for appointment as registration clerks on daily wage basis. The name of the respondent was among eleven such candidates.;