S.U.KHAN, J. - (1.) THE petitioners of the last writ petition are also petitioner Nos. 2, 3 and 4 in the first writ petition.
(2.) SEVEN petitioners of writ petitions at serial No.1 and 2 were selected and appointed on the post of Nalkoop Mistri in Ghazipur Mandal. The posts had been advertised in Daily Hindi Newspaper Dainik Jagaran dated 12.8.2004. Petitioners and others were interviewed by duly constituted Selection Committee on 28.1.2005 and petitioners were selected. On 29.1.2005 order appointing all the seven petitioners was passed (Annexure-VI-A). However, the petitioners were neither given appointment letters nor they were actually appointed. They sought information under Right to Information Act, 2005 and only then they were informed that they had been selected and appointed but their appointment had been first stayed by oral direction of Irrigation Minister and thereafter it was cancelled on similar oral directions of the minister. Annexure 6-1 on page 47 is a communication by Engineer-in-Chief (Mechanical) dated 4.8.2006. It states that the Irrigation Minister on 1.2.2005 had directed for suspending process of appointment on the posts of Nalkoop Mistris for Ghazipur Mandal and thereafter on 8.2.2005 the Minister in his Chamber orally directed the Engineer-in-Chief to cancel the selection and in pursuance of those oral directions the selection was cancelled. It has further been stated that probably the Minister concerned had not received any complaint from any quarter regarding any irregularity in the selection which had already been made. As Annexure C. A. 1 to the counter affidavit filed by the respondents on 1.12.07 copy of the letter dated 2.2.2005 has been annexed. It was issued by Engineer-in-chief Mechanical, to Chief Engineers Varanasi and Meerut stating that in Ghazipur, Meerut, Saharanpur and Muradabad Division the process of selection/appointment of Nalkoop Mistris through direct recruitment had not been completed and in this regard in accordance with high level direction they (Chief Engineers) were directed to suspend the process of selection/appointment until further orders. The above conduct of the Minister concerned discloses a horrible state of affairs. Without any rhyme or reason Minister concerned orally directed to cancel the selection which had duly been made. It is shocking to the conscience of the Court.
(3.) THROUGH the third writ petition prayer for stopping the fresh selection process has been made.;