ARUN KUMAR SRIVASTAVA Vs. STATE OF U P
LAWS(ALL)-2011-5-159
HIGH COURT OF ALLAHABAD
Decided on May 26,2011

ARUN KUMAR SRIVASTAVA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The Petitioner is serving as Executive Engineer in the Minor Irrigation Department and was posted at Basti on 16.2.2006, when the writ petition was filed. The Respondent Nos. 3 to 37 are serving as Executive Engineers and Asstt. Engineers in the same department. By this writ petition the Petitioner has challenged the seniority list dated 30.8.2005 on the ground that he has been placed much below his juniors.
(2.) We have heard Shri Anil Kumar Srivastava, learned Counsel for the Petitioner. Learned Standing Counsel appears for the State Respondents. Shri Maqsood Ahmad, Shri Parvez Alam and Shri Vikas Budhwar appear for the contesting private Respondents.
(3.) Brief facts giving rise to this writ petition are as follows: The Petitioner was appointed as Asstt. Engineer in the Minor Irrigation Department on adhoc basis on 24.11.1980. The appointment letter provided that he will have to appear in the examination conducted by the U.P. Public Service Commission and in case he fails, his services will be terminated. The Petitioner appeared in the selections in pursuance to the advertisement published by the U.P. Public Service Commission on the requisition sent by the State Government in the year 1982. He was declared selected and placed at Sl. No. 2 in the merit list dated 21.9.1984, sent by the U.P. Public Service Commission to the State Government. A writ petition challenging the examination conducted by the U.P. Public Service Commission was rejected.;


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