Rakesh Tiwari, J. - (1.) This writ petition has been preferred for a writ of mandamus commanding the respondents to issue appointment letters to the petitioners in pursuance of the Select List published on 23.8.2004. After Counter and Supplementary Affidavits were filed, an application for amendment has been filed for quashing of the orders dated 29.3.2005 and 4.7.2005 appended as Annexures C.A. 9 to the Counter Affidavit and Annexure S.C.A 1 to the Supplementary Counter Affidavit respectively. Backgrounds of the case
(2.) The facts of .the case canvassed before this Court are that the erstwhile U.P. State Electricity Board had sent two requisition letters on (i) 1.1.1996 and (ii) 14.1.1997 to the Electricity Service Commission for holding selections for appointment of 118 "Fero-boys"/Peons/Runners. Consequently, advertisement No. 2 had been published on 30.5.1998 by the Electricity Service Commission for filling up the vacancies of class IV employees as, "Fero-boys"/Peon/Runner etc. in the respondent-Corporation by persons belonging to backward class category.
(3.) After issuance of the aforesaid advertisement, U.P. Rajya Vidyut Parishad Karyalaya Chaturth Shreni Karmachari Sangh Niyamawali, 1998 (hereinafter referred to as the 'Service Regulation Act, 1998') was framed According to the said Regulations, post of "Fero-boys" was to be filled up by promotion from amongst the members of lower cadre. In the meantime, the post of Runner was re-designated as Peon, as such, after coming into force of the aforesaid Regulations, the number of vacancies reduced from 118 to 106.;