Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a Seasonal Collection Amin. He has instituted this writ proceedings for issuance of a writ of certiorari to quash the order passed by the Collector, Sitapur dated 04th March, 2014, whereby his claim for regularisation has been rejected.
(2.) The salient and necessary facts of the case are; the petitioner was initially engaged as a Seasonal Collection Amin on 05th July, 1989. He made an application for consideration of his regularisation under 35% quota in terms of the Uttar Pradesh Collection Amins' Service Rules, 1974 (for short, the Rules, 1974 ). When his case was not considered, the petitioner preferred a writ petition along with four other persons i.e. Writ Petition No. 3009 (S/S) of 1996 (Lalit Kumar Misra and others v. State of U.P. and others) for a direction upon the respondents to consider them for regularization. In the said writ petition an interim order was granted on 07.06.1996 and a direction was issued for petitioners' consideration under the provisions of the Rules, 1974. The said writ petition was finally disposed of on 29.04.1999.
(3.) It is stated that the order of this Court was not complied with and the petitioner was compelled to file a contempt petition i.e. Civil Contempt Case No. 950 (C) of 1999. In the said contempt petition the respondents filed a counter affidavit, wherein it was stated that the petitioners shall be re-considered for regular appointment/ regularisation on the posts of Collection Amin. In view of the said statement made by the respondents in their counter affidavit, the contempt petition was consigned to the record.;