G.P.MATHUR, J. - (1.) THE appellant Uma Shankar filed the writ petition praying that a writ, order, or direction be issued to the District Judge, Firozabad, to fill up the existing 14 vacancies as per Government order dated 2.2.1996. A further prayer was made that a writ of mandamus b e issued to District Judge, Firozabad, to allow the petitioner to work on Class III post against the existing 12 vacancies.
(2.) THE writ petition was dismissed by the learned single Judge by the judgment and order dated 8.2.2002. An examination was held in accordance with the Subordinate Civil Courts Ministerial Establishments Rules, 1947, for making appointment on posts in ministerial cadre in civil court, Firozabad. The result of the examination was declared on 22.5.1992 and a list of candidates containing 120 names was prepared. At the time of holding of examination, there were only 12 vacancies and the name of the appellant. Uma Shanker, was shown at Serial No. 85 in the merit list. Thus, he could not get appointment on any post. It appears that a number of employees of the civil courts proceeded on leave and in the aforesaid leave vacancy, he was permitted to work for a short period from 23.6.1992 to 1.7.1992. The writ petition was filed in the year 1999 for the reliefs mentioned earlier. The learned single Judge held that the life of the select list is only one year and, therefore, it was not possible to give appointment to the writ petitioner on the basis of the select list which had been prepared in the year 1992.
(3.) WE have heard learned counsel for the appellant and have perused the record.;