RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THIS writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to issue appointment letter to the petitioner in pursuance of his selection as Class IV employee in the department of the respondents within a stipulated period. On 9 -4 -2003 an advertisement was issued by respondent No. 2 inviting applications from the eligible candidates for the post of Class IV employee in the department of Bal Vikas Evam Pushtahar. The petitioner applied for the said post. It is stated that after interview the result was declared in which the petitioner was declared successful and his name found place in the select list.
(3.) IT is alleged that on 7 -10 -2003 a Government Order was issued by which the entire selection had been cancelled. Consequent upon the aforesaid Government Order respondent No. 2 passed an order dated 16 -10 -2003 cancelling all the appointment letters issued to the selected candidates. The candidates who were already appointed and whose appointment was cancelled by virtue of the aforesaid Government Order filed W.P. No. 49351 of 2003, Manoj Kumar and others v. State of U.P. and others. The aforesaid writ petition was allowed vide judgment and order dated 7 -5 -2004. In compliance of the aforesaid judgment of this Court the petitioners of W.P. No. 49351 of 2003, were given appointment but the petitioner, in the present writ petition, has not been issued appointment letter. Hence, this writ petition.;