JAGDISH BHALLA, K.S.RAKHRA, D.V.SHARMA, JJ. - (1.) THIS writ petition relates to a controversy arising out of recruitment process commenced by the District Judge, Barabanki for making certain recruitments in Class III and Class IV categories in his Judgeship.
(2.) AN advertisement for such recruitment was issued on 30.7.2004 and the selection process was completed and a select list was declared on 4.11.2004 and 5.11.2004 for Class IV and Class III categories. The aforesaid selection was challenged through several writ petitions which were decided by a common judgment in Writ Petition No. 7021 (S/S) of 2004, Dinesh Kumar v. State of U.P. and Ors. This judgment came on 19.1.2006 and Hon'ble single Judge found that the selection process was not conducted according to rules and it was also vitiated by malpractices and favouritism etc. In this selection, the appointment for the post of Stenographers and Drivers was also included. Strictures were passed against the then District Judge, Barabanki and a penalty was imposed on him and also action for disciplinary proceedings were recommended.
(3.) WHILE allowing the writ petitions and setting aside the select list, Hon'ble single Judge had provided that ad hoc employees who were working prior to regular appointment having been made, shall be restored in service. He further provided that some of the selectees from the quashed select list could also be asked to work on ad hoc basis till regular selection was made, although no direction about the selection process was issued.;