R.B.Misra, J. - (1.) Heard Sri Anurag Jauhari, learned counsel for the petitioner and Sri K. R. Sirohi, learned counsel for the respondents.
(2.) With the consent of the learned counsel for the parties, this petition is decided at this stage in view of second proviso to Rule 2 of Chapter XXII of Allahabad High Court Rules, 1952.
(3.) In the present writ petition prayer has been made for quashing the circular dated 29.4.1999 issued by the High Court (Annexure-8 to the writ petition) and also writ of mandamus directing the respondents to declare the result held for recruitment to the post of clerk and Stenographer in District Judgeship of Meerut. Further, prayer has also been made for declaration that the Judgment dated 7.9.1998 passed in Writ Petition No. 11566 of 1998, Mohd. Islam Siddiqui v. State of U. P. and Anr. and circular dated 29.4.1999 have no application in any manner apply in the case of selection in question.;