- (1.) The petitioner has preferred this writ petition for a direction upon the first respondent to permit him to join on the post of Collection Amin against the existing vacancy reserved for Schedule Caste category.
(2.) Briefly stated the facts are that the petitioner has worked as a Seasonal Collection Amin for more than four years and his name finds place at Serial No. 34 in the seniority list of Seasonal Collection Amins for the year 2008-09. A copy of the seniority list has been brought on record as annexure-1 to the writ petition. It is submitted that the State Government vide order dated 26th February, 2014 has lifted the ban from the selection of the Collection Amins and a quota of 35% has been fixed for the Seasonal Collection Amins for appointment as Collection Amin by way of regularization. It is further submitted that when the claim of the petitioner for regularization to the post of Collection Amin was not considered, he preferred Writ-A No. 46035 of 2014 (Raj Bahadur Verma and others v. D.M. Kanpur City and others). The said writ petition was disposed of by this Court on 01st September, 2014 by issuing a direction upon the appropriate authority to pass an order in accordance with law.
(3.) In compliance with the order of this Court, it is stated, on 08th December, 2014 the Statutory Selection Committee took a resolution wherein the petitioner has been found eligible for regularization as a Collection Amin. The name of the petitioner under the Scheduled Caste category figures at Serial No. 3. A copy of the minutes of the Statutory Selection Committee dated 08th December, 2014 is on the record as annnexure-4 to the writ petition.;