RAKESH TIWARI, J. - (1.) HEARD Sri Ravi Kant assisted by Sri Samiran Chatterji, Sri Amit Sthalekar for respondent Nos. 1 and 3 and Standing Counsel for respondent No. 2. Respondent Nos. 4 to 8 are private respondents who are not represented at this stage of admission of the writ petition.
(2.) THE petitioner appears to have been appointed on 29.8.2002 as class IV employee on adhoc basis by the District Judge, Allahabad. On creation of Kaushambi a new district culled out from part of Allahabad district, petitioner was attached temporary to the Court of the ADJ at Kaushambi. He joined at Kaushambi on 17.9.2003. It further appears that the District Judge, Kaushambi advertised certain posts vide advertisement dated 4.6.2007 appended as annexure No. 3 to the writ petition for direct recruitment of employees in the judgeship. The petitioner participated in the selection proceedings but was not selected, hence by impugned order he was informed as regular selections have already been made and he was not selected.
(3.) RESPONDENTS No. 4 to 8 are working as class IV employee in District Court, Kaushambi, District - Kaushambi, at Manjhanpur. Persuant to the selection proceedings initiated by the District Judge, Kaushambi, in which they were declared selected and joined on the aforesaid posts.;