Sudhir Agarwal, J. - (1.) Heard Sri Pradeep Verma Learned Counsel for the petitioner and the learned Standing Counsel for respondents No. 1 and 2.
(2.) The petitioners; four in number are challenging the selection of respondents No. 3 to 11 on the post of Assistant Wasil Baqi Nawis in the District Fatehpur vide appointment order dt. 12.7.1996 and also the order rejecting the petitioners' representation dt. 20.1.1997 (Annexure-3 to the writ petition).
(3.) The brief facts in the writ petition are that six vacancies of Assistant Wasil Baqi Nawis in Collectorate, Fatehpur were notified in the Collectorate Fatehpur on 7.7.1996 and in pursuance thereof the petitioners and other candidates including the respondents No. 3 to 11 appeared in the said selection. The petitioners were not selected and the selected candidates were appointed by the respondents against which the petitioners filed writ petition No. 32070 of 1996 which was disposed of by the order dt. 14.10.1996 directing the petitioners to raise all their grievances by means of a representation before the District Magistrate, Fatehpur who was required to decide the same by passing an appropriate order. In pursuance of the aforesaid directions, the petitioners made representation before the District Magistrate, Fatehpur raising following grounds. i) The vacancies ought to have been advertised in newspapers but they were only notified on the Notice Board of the Collectorate. ii) About 800 candidates applied in pursuance of the requisition. Type test was conducted by calling candidates in various batches of 25 each and thereafter interview was conducted. iii) Without declaring final result, eight candidates were selected and four were kept in waiting list. As per Rule 23 no eligibility or suitability list was prepared. iv) The candidates having no knowledge of typing have been selected. v) A number of candidates residing outside the State of U.P. and belonging to the State of Bihar have been selected.;