Dr. B.S. Chauhan, J. - (1.) In pursuance of an advertisement dated 15-4-1989 issued by the Police Head Quarter, Allahabad inviting applications for the posts of Sub-inspectors (Ministerial) and constable (Ministerial) the appellant applied for the post of Constable (M). The appellant appeared in the written examination end was declared successful and he was also found physically fit. He was directed to appear before the Interview Board on 20-9-1990, but on the said date no interview was held. According to the appellant the said interview was postponed indefinitely. The appellant thereafter filed a writ petition before this court for writ of mandamus directing the respondents to take his interview and appoint him as Constable (M) Further prayer, restraining the respondents from appointing anybody else on the post for which he has applied, was also made. The writ petition having been dismissed, the appellant has filed this appeal.
(2.) We have heard the learned counsel for the parties.
(3.) The stated has filed a counter-affidavit in which it has been mentioned that a telex message dated 27-12-1989 has been sent by the Secretary to the Chief Minister of U.P. to all the Departmental head and other officials directing that excepting the appointment of Scheduled Caste and Scheduled Tribes no appointment shall be made in any department in the State of U.P. It is further stated that in pursuance of the said telex Home Secretary and Director General of Police, U.P. have issued orders staying all the selection including the selection of constables (M) for which the appellant has applied.;