Aloke Chakrabarti, J. - (1.) The factual background of the case as appears from the writ petition is that at the instance of the respondents a select list was prepared following an advertisement and selection process for the post of cleaner. The petitioner No. 1 is at Serial No. 141 in Trade Motor Mechanic and the name of petitioner No. 22 is at serial No. 5 in the list of Trade Wireman. As the petitioners did not receive appointment letters although several other candidates had been appointed in the select list, the petitioners approached the respondents and made representation; also for issuance of appointment letter. Thereafter, the petitioners were informed orally that the Government had imposed ban on new appointments and therefore the petitioners could not be appointed. As the petitioners were not successful in getting appointment letters and substantial time passed by the present writ petition was filed.
(2.) Respondents filed counter affidavit wherein the selection of the petitioner had been admitted but it was stated that the petitioners could not be appointed in view of the ban imposed by the Government and thereafter the life of the select list expired after one year in view of the specific provisions of Regulation 20 (5) of U.P. State Road Transport Corporation Employees (Other than Officers) Services Regulation, 1981 effective from 19.6.1981.
(3.) The petitioners filed rejoinder affidavit.;