- (1.) Heard Shri Y.K. Saxena, learned counsel for the petitioners and Shri Siddharth Khare, learned counsel for contesting respondents. Shri Sanjay Kumar Singh appears for the State respondents.
(2.) Present writ petition has been filed for quashing the impugned order dated 23.3.2011 passed by respondent no.1, whereby the claim of the petitioners for regularisation on the post of Permanent Collection Amin has been rejected.
(3.) This much is reflected from the record that the petitioners are working as Seasonal Collection Amin in the Revenue Department since long. The petitioner no.1 (General) is working in the department since 1982, petitioner no.2 (SC) since 1999, petitioner no.3 (SC) since 1991 and petitioner no.4 (SC) since 1982. The claim has been set out on the ground that the respondent authorities had proceeded to fill up the post of Permanent Seasonal Collection Amin in the department and had adopted pick and choose policy. They have also manipulated the records in order to give appointment to their own persons and the respondents deliberately ignored the seniority of the petitioners and regularised the services of the contesting respondents. In this background the petitioners have proceeded to file complaint before the Board of Revenue at Lucknow regarding alleged manipulation made by the department.;