- (1.) ARUN Tandon, J. Heard Sri Ashok Khare, Senior Advocate, Sri D. S. Mishra Advocate, Rajeev Mishra Advocate alongwith the assisting Counsels on behalf of the petitioners and Chief Standing Counsel on behalf of the State Respondents.
(2.) PLEADINGS have been exchanged between the parties in the connected matters, there being no dispute on facts, parties agree that all the writ petitions may be decided finally at this stage itself. These writ petitions are directed against the selections held for the post of Livestock Extension Officer (Pashudhan Prasar Adhikari) in the Animal Husbandry Department of State of U. P. with reference to the advertisement published by the Department on 29-12-2004. The post of Livestock Extension Officer is a Class-Ill post within the Animal Husbandry Department of the State of U. P. Appointment on the aforesaid post was earlier regulated under a Government Order dated 21-3-1996. The Dispute: An advertisement dated 10th August, 1998 was published by the Director, Animal Husbandry Department U. P. inviting applications for appointment against 180 posts of Livestock Extension Officer. Petitioner No. 1 of Writ Petition No. 6175 of 2006, alongwith other candidates, applied in pursuance to the said advertisement, as according to the petitioner he fulfilled all the qualifications prescribed. The petitioner was not permitted to participate in the said selection. He, therefore, filed Writ Petition No. 29891 of 1998, wherein an interim order was granted on 18th September, 1998 directing the Department to provisionally permit the petitioner to appear in the examination test. The petitioner accordingly appeared in the written test so held. However, the result of the same was not declared.
(3.) THE State Government vide Government Order dated 26-8-1999 cancelled the selections so held. THE order of the State Government cancelling selections of the year, 1998 is under challenge in Writ Petition No. 4247 (SS) of 1999; Satish Kumar Rai v. State of U. P. , which is pending consideration before the Lucknow Bench of this Court. Thereafter fresh advertisements were published between 11-4-2003 to 23-5-2003 for filling up 129 post of Livestock Extension Officer by different Deputy Directors of different division of the Animal Husbandry Department. Written examinations were held at divisional level on 21-5-2003. The results of the written examinations were declared on 24-5-2003. However, the said selections were challenged by means of Writ Petition No. 23956 of 2003 before this Court wherein an interim order was passed on 15- 7-2003. Under the said interim order the entire selection process initiated in pursuance of the advertisement of the year 2003 was stayed. It was further provided that if any selections have been held, respondents shall not make any appointments unless directed by this Court. This interim order of the Hon'ble Single Judge was modified by a Divisional Bench of this Court in Special Appeal No. 258 of 2003 vide order dated 25-8-2003 to the extent that selections were directed to be completed, however, respondents were restrained from issuing any appointment letter to the selected candidates. This petition is also being decided by this Court separately.;