- (1.) The petitioner claims that he is differently abled person and he was initially appointed as a Seasonal Collection Amin in the year 1998 and since then he is continuously working as such.
(2.) Previously, he preferred a writ petition, being Civil Misc. Writ Petition No. 54324 of 2003 (A.K.Singh v. State of U.P. and others) for a direction upon the respondents to consider his case for regularisation. The said writ petition was disposed of by this Court on 23rd October, 2008 by issuing a direction upon the respondents to consider the cause of the petitioner and pass the appropriate order in accordance with law.
(3.) In compliance with the order of this Court, the District Magistrate, Sant Ravidas Nagar, Bhadohi, the second respondent, by the impugned order dated 13/16th June, 2009 has rejected the claim of the petitioner on the ground that there is no provision of reservation for differently abled persons and the Government Order dated 07th May, 1999 provides the reservation for such persons only in respect of backlog vacancies. In view of the above, the second respondent has rejected the claim of the petitioner leaving it open that the case of the petitioner would be considered in future vacancies in accordance with law. Dissatisfied with the said order, the petitioner has preferred this writ petition.;