RAVI KUMAR SRIVASTAVA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2018-5-235
HIGH COURT OF ALLAHABAD
Decided on May 09,2018

Ravi Kumar Srivastava Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) Heard Sri Akhilesh Kumar Singh, Advocate, for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition is directed against the judgment and order dated 07.11.2013 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") rejecting petitioner's Claim Petition No. 362 of 2010 whereby he (along with others) challenged seniority of the persons impleaded as respondent 6 to 11 before Tribunal on the post of Assistant Development Officer (Cooperative).
(3.) Brief facts, as evident from record, are that U.P. Subordinate Service Selection Commission (hereinafter referred to as "Commission") made an advertisement dated 07.10.1995 and declared a select list of 469 candidates. Besides, waiting list was also prepared by Commission. Appointment letters were issued to all 469 candidates but 121 of them did not join. Therefore, Registrar, Cooperative Society sent letter dated 07.04.1998 requesting Commission to send 121 names from waiting list (50 candidates in general category, 17 in Other Backward Classes and 45 Scheduled Castes). Commission by letter dated 02.05.1998 recommended names of 114 candidates from waiting list. However, appointment letters were not issued to wait list candidates. Therefore some candidates filed Writ Petitions in this Court which were decided on 18.02.2000. Thereafter their appointments were made.;


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