- (1.) Heard Sri Satya Prakash Shukla, learned counsel for appellants and Sri Ashish Mishra, learned counsel for respondents.
(2.) This intra-Court appeal under Chapter VII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 20.12.2006 passed by learned Single Judge in Writ Petition No. 69541 of 2006 - Bachchey Lal Yadav and Another Vs. the Registrar General, High Court of Judicature at Allahabad and another, whereby it has been dismissed.
(3.) The selections on the post in question i.e. Class IV were held on 23.05.2000. District Judge prepared merit list of 68 candidates. Merit list was prepared after applying roaster. Petitioners-appellants were wait list candidates at serial nos. 33 and 34, respectively. 31 candidates were given appointments till 2006, when this court directed to stop appointments observing that wait list canot continue for years together.;