S.P.Srivastava, J. - (1.) Heard the learned Counsel for the appellant.
(2.) The petitioner claims to be a recognized association of Ministerial Employees, of Collectorate of U.P. and feels aggrieved by the judgment and order of the learned Single Judge dismissing its writ petition which was filed seeking a relief requiring the respondents not to fill up the vacancies in the post of Naib Tehsildars to the extent of 10% of total strength from any other source except from the members of the Association. The petitioner had also prayed for a direction requiring the respondents to enforce the order of the State Government dated 26/31.12.1956 and make necessary provision in the Rules for the implementation of the said Government Order.
(3.) It may be noticed that the Chief Secretary of Government of Uttar Pradesh had issued as Circular dated 26/31.12.1956 on the subject of reorganization of the staff of the Collectorate. At the very out set, in the aforesaid Circular it was provided that unless specifically mentioned otherwise in the appendices the order issued vide the GO will come into force with effect from January 1, 1957. The provision contained in the Appendix "S" of the aforesaid Government Order/Circular, which is sought to be relied upon by the appellant was to the following effect: (5) "Clerks of Collectorates who are below 40 and have worked either as Amins, Nazirs, Naib Nazirs or as temporary Naib Tahsildars will be eligible for promotion to the posts of Naib Tahsildars and 10 percent of the vacancies among Naib Tahsildars will be reserved for them.";