- (1.) Heard Shri R.K. Awasthi, learned counsel for the petitioner. Shri V.K. Singh Sr. Advocate appears for the respondents.
(2.) By means of the present writ petition, the petitioner has prayed for following reliefs:- "(i) to issue an appropriate writ, order or direction in the nature of certiorari quashing the impugned cancellation order dated 6.9.1994 (Annexure-9). (ii) to issue an appropriate writ order or direction in the nature of mandamus commanding the respondents to appoint the petitioner to the post of Fire & Rescue Operator at Civil Aerodrime Varanasi. (iii) to pass such other and further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case which the petitioner is found entitled to. (iv) to award costs."
(3.) By order dated 25.8.1999 the petitioner was allowed to add the following reliefs in the prayer clause:- "(v) issue a writ, order or direction in the nature of certiorari quashing the impugned advertisement (Annexure 1 to the affidavit). (vi) issue a writ, order or direction in the nature of mandamus commanding the respondents to decide the representation (Annexure 3 to the affidavit) made by the petitioner. (viii) issue a writ, order or direction in the nature of mandamus commanding the respondents to reserve one post of Fir and Rescue Operation for the petitioner.";