I.M. Quddusi, J. - (1.) Heard the learned counsel for the petitioner Mr. Munna Pandey and the learned Standing Counsel.
(2.) It has been averted in the wit petition that the petitioner has been working as Assistant Wasil Baqi Nawis in the Collectorate, Gorakhpur, She has prayed for issuing a writ of Mandamus commanding the respondents to regularise her services on the post of Assistant Wasil Baqi Nawis.
(3.) The State Government has framed rules for appointment of Collection Amins known as U.P. Collection Amin's Rules, 1974 Rule 5 was amended by notification dated 23rd October, 1992 which is as follows : "(1) 15 per cent of the vacancies are to be filled up by promotion of Collection peons who were appointed on the substantive vacancies provided they have passed High School examination or examination equivalent to it and secondly they had worked in the revenue department of least for six seasons, (2) 35 per cent of the vacancies are to be tilled up by seasonal collection Amins by way of collection provided they had worked for four seasons satisfactorily and secondly their age does not exceed 40 years on the date of selection. (3) 50 per cent of the vacancies to be filled up by direct recruitment after due selection.'*;