INDRAJEET RAM AND OTHERS Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2005-10-208
HIGH COURT OF ALLAHABAD
Decided on October 28,2005

Indrajeet Ram and others Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

ARUN TANDON, J. - (1.) HEARD Sri D.P. Mishra, Advocate, on behalf of the petitioners and learned Standing Counsel on behalf of respondent Nos. 1 to 4.
(2.) ON 10th March, 2003, the Directorate of Horticulture, Allahabad Region, Allahabad published and advertisement inviting applications for appointment of Scheduled Castes Candidates on Group 'D' posts in the pay-scale of Rs. 2550-3200/- for the purposes of filling up the back log quota. The petitioners, who are three in number and claim to be members of Scheduled Castes Category, applied in pursuance of the aforesaid advertisement. The petitioners are possessed of all the minimum qualifications prescribed in the said advertisement.
(3.) IT is contended that a duly constituted Selection Committee held interview and after such selections the petitioners were appointed on Group 'D' posts (petitioner No. 1 was appointed as Peon while petitioner Nos. 2 and 3 were appointed as Gardeners), copies of the appointment letters have been enclosed as Annexure-2 to the writ petition. It is further stated that in pursuance of the aforesaid appointments the petitioners joined on 27th August, 2003 and had been continuously working on the post of peon/gardeners since then to the utmost satisfaction of the authority concerned.;


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