MAHESH CHANDRA TRIPATHI, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) BY means of present writ petition, the petitioner has prayed for following reliefs: - "(I) Issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to appoint the petitioner on the post of Co -operative Kurk Amin (Salary basis) on the post which became vacant on account of Kesari Prasad Mishra having attained the age of superannuation w.e.f 29.02.2012. (II) Issue a writ, order or direction in the nature of certiorari quashing the impugned communication dated 28.02.2013 issued by the respondent no.4(Annexure No.6 to the writ petition)."
(3.) IT appears from the record that petitioner was inducted in service in Cooperative department on the post of Cooperative Kurk Amin on Commission basis. The services of the petitioner are governed with the U.P. Cooperative Collection Fund and the Amins and other Staff Services Rules, 2002, which was made in exercise of powers conferred under Section 130 read with Section 92A and Section 92B of U.P. Cooperative Societies Rules, 1965. Learned counsel for the petitioner submits that petitioner is senior most Cooperative Kurk Amin in District Chitrakoot. He further submits that District Chitrakoot consists of only two Tehsils and, therefore, two posts of Cooperative Kurk Amin, who are to be appointed on salary basis, have been created.;