- (1.) The writ petition having been restored to its original number, learned counsel for the parties requested to hear the matter finally and decide it. Hence, I proceed accordingly.
(2.) Heard Shri Shakti Swarup Nigam, learned counsel for petitioner and Shri D.N. Mishra, learned Standing Counsel for respondent No. 3.
(3.) An advertisement No. 454/Backlog Appointment 2007-08 was published in daily newspapers for two vacancies of 'Swachhak-cum-Chowkidar' in the pay scale of Rs. 2550-5200/- by the office of Regional Ayurvedic and Unani Adhikari, Rampur. In pursuance to the aforesaid vacancies petitioner applied and selected on the said post. The appointment letter was issued to petitioner on 6.11.2007. Thereafter, Director Ayurvedic and Unani Sewa, U.P. Luknow made some inquiry in respect of aforesaid appointments and found that several irregularities and illegalities were committed by Selection Committee in making appointments, therefore, aforesaid backlog appointments were cancelled. Pursuant thereto impugned order was passed on 31.12.2007 by respondent No. 2 cancelling appointment of petitioner. Hence, this writ petition.;