- (1.) Heard Dr. S.K. Singh, petitioner-in-person and Mr. Rajeev Singh, learned Counsel for the respondents No. 3 and 4 and learned Standing Counsel appearing for the State.
(2.) The aforesaid captioned review petitions have been filed by the review applicant against the common judgment and order dated 23.7.2015 passed in writ petition No. 484 (S/B) of 2013 : Dr. Sanjai Kumar Singh Vs. State of U.P. and others and writ petition No. 1761 of 2005 (S/B) : Dr. Sanjai Kumar Singh Vs. State of U.P. and others, whereby both the writ petitions have been dismissed.
(3.) A perusal of the order under review shows that there is no dispute to the fact that in the Zoology Department of the Kamla Nehru P.G. College, Tejgaon, Raebareli, only one post of Lecturer has been sanctioned against which the respondent No.5-Sarika Gautam was selected and appointed by the Higher Education Service Selection Commission. In pursuance thereof, respondent No.5 has joined and is presently working on the post of Lecturer. The appointment of the respondent No.5 was challenged by the petitioner by means of writ petition Nos. 19 (S/B) of 2005 and 1761 (S/B) of 2005. The writ petition No. 19 (S/B) of 2005 was dismissed as not pressed. In this regard, the Division Bench in the judgment under review has observed as under:- "The record of writ petition No.19 (SB) of 2005 has also been placed before us. In the said writ petition an application dated 12.3.2014 for withdrawal of the writ petition as not pressed had been filed, upon which this Court on 14 March 2014 passed the following order:- "This is an application for withdrawal of the writ petition as not pressed. The petitioner, who appears in person, states that his petition has become infructuous as the regularly selected candidates have joined in the year 2005. Accordingly, the writ petition is dismissed as having become infructuous." The order of the Court indicates that the petitioner had waived off his right to contest for the post of Lecturer Zoology in the College in question.";