Sudhir Agarwal, J. - (1.) Heard Sri A.B.L. Gaur, learned Senior Advocate assisted by Dr. Akhilesh Kumar Sharma for the petitioner and perused the record.
(2.) The order impugned in this writ petition is dated 22.7.2009 passed by the Sub-Divisional Magistrate, Kirawali, Agra appointing the petitioner as Seasonal Collection Amin pursuant to this Court's order dated 10.1.2000 passed in Writ Petition No. 1103 of 2000.
(3.) Learned counsel for the petitioner submits that he was a Seasonal Collection Amin and in order to seek regular appointment on the post of Collection Amin he filed Writ Petition No. 1103 of 2000 which was finally disposed of vide judgement dated 10.1.2000 with the following directions: "(i) An eligibility list of Seasonal Collection Amin, who are found eligible under Rule 5(1) of the amended rules shall be prepared by the concerned Collector of the district on the basis of seniority (incentive period) at the district level in accordance with Rule 17-ka. (ii) 35 percent of total vacancies shall be filed from amongst Seasonal Collection Amins in accordance with Rule 5 and 17-ka of the amended Rules and also in accordance with other provisions of the Rules. (iii) A select list shall be published of the candidates selected and they shall be allocated to different at Tehsil level and then the concerned Sub Divisional Officer shall issue appointment orders of the selected candidates so allocated to their respective Tehsil. (iv) Till the availability of the selected candidates in accordance with law, petitioner shall not be disturbed from their respective posts.";