- (1.) PETITIONERS are four in numbers, Zila Panchayat Jaunpur issued advertisement on 12.8.2006 in several newspapers including "Amar Ujala', "Dainik Jagran" and "Hindustan" inviting applications for the post of Tax Collector from eligible candidates having intermediate qualifications.
(2.) THE petitioners appeared before the selection committee on 11.9.2006 but results of the selection was not declared. Aggrieved, petitioners filed writ petition no. 43225 of 2008 which was disposed of on 22.8.2008 with the direction to consider the representation of the petitioner.
(3.) THE representation was not decided, hence, Contempt Petition No.675 of 2009 was filed but was dismissed as the representation was decided by the order dated 7.5.2009, wherein, it was stated that the records of selection are not available in the office of Zila Panchayat and probably it is in the custody of the Chairman, the moment the records are received from the Chairman the results would be declared and the petitioner shall accordingly be informed. It is alleged that petitioner was issued appointment letter on 4.8.2009 for the post of Tax Collector and pursuant thereof, the petitioners joined the post on 20.8.2009 and claim to be working since then. However, the salary was not paid to the petitioners, aggrieved, the petitioners filed another writ petition being writ petition no. 2102 of 2010 which was disposed of on 26.5.2010 with the direction to decide the petitioners' representation.;