Neeraj Tiwari, J. - (1.) Heard Sri Sunil Kumar, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) By way of present writ petition, petitioner is assailing the order dated 4.5.2016 passed by respondent No. 2 by which he was not permitted to join his services on the post of Prabidhik Sahayak- 'C' pursuant to the appointment letter dated 30.01.2016.
(3.) Brief facts of the case are that petitioner was selected on the post of Prabidhik Sahayak- 'C' by Uttar Pradesh Public Service Commission, Allahabad (hereinafter referred to as the, 'Commission') in the year 2015 and Commission vide its letter dated 30.05.2015, has communicated the result to Director of Agriculture. Director of Agriculture has approved the selection list vide its letter dated 20.01.2016 and thereafter, appointment letter was issued with certain conditions and two of the conditions are that selected candidates have to submit their joining within one month from the date of issuance of appointment letter and further another condition was that selected candidates shall submit a notary (Halafnama) of Rs. 100/- mentioning certain informations including the reference of any F.I.R., if had been lodged. In appointment letter, no date is mentioned, but in Para 5 of the counter affidavit, date of appointment letter is mentioned as 30.01.2016.;