RAM TIRATH SINGH Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2011-5-513
HIGH COURT OF ALLAHABAD
Decided on May 11,2011

Ram Tirath Singh Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) THE present appeal has been filed against the judgment and order dated 16th April, 2009, passed by the learned Single Judge, whereby the writ petition preferred by the Appellant, seeking quashing of the order dated 8.12.2005 passed by the Director, Animal Husbandry rejecting his representation for appointment on the post of Livestock Extension Officer, has been dismissed.
(2.) WE have heard Sri Bijendra Kumar Mishra, learned Counsel for the Appellant, learned Standing Counsel, who represents the Respondents and perused the impugned judgment and order dated 16th April, 2007, passed by the learned Single Judge, giving rise to the present appeal, the grounds taken in the memo of appeal and the documents filed along with the appeal. Briefly stated facts giving rise to the present appeal are as follows: The Appellant is an ex -service man. He has worked as Remount Veterinary Corps for a period of 17 years in the Indian Army. In terms of the Central Government Order dated 21/22.5.1980 and the State Government Order dated 24th May, 1988 granting preference to ex -service men, the Appellant made an application on 23rd May, 2002 for appointment as Stockman/Stock Assistant in the Department of Animal Husbandry, Government of U.P., Lucknow. The application was forwarded by the officiating Officer Commanding 49 Military Veterinary Hospital C1 -III, Paharpur, Gaya -5 on 23rd May, 2002 with a reminder dated 24th September,. 2002. When nothing was being done, the Appellant approached this Court by means of Writ petition No. 2308 of 2005 which was disposed of vide judgment and order dated 1.8.2005 with a direction to the Appellant to make a representation before the concerned authority to be decided by a speaking and reasoned order within three months.
(3.) IT appears that the representation was not decided whereupon the Appellant preferred Contempt Petition No. 786 of 2006 and in the contempt petition a compliance affidavit was filed enclosing the copy of the order dated 8.12.2005 whereby the Director has rejected the Appellant's representation.;


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