Saurabh Lavania, J. - (1.) Heard learned counsel for the petitioner, Sri Shishir Jain, learned counsel for the opposite party Nos. 2 and 3 and Sri Amit Sharma, learned counsel for the opposite party No. 1.
(2.) The present writ petition has been filed for the following main reliefs:- "(1) Issue a writ, order or direction in the nature of mandamus or a writ, order or direction in the nature of mandamus, directing the opposite parties to give an appointment on the post of Assistant Accountant to the petitioner on the basis of the recommendations made by the selection committee held on 18.11.1991 in view of the fact that 18 vacancies were lying vacant as on 31.03.1992; (2) Issue a writ, order or direction in the nature of mandamus, or a writ, order or direction restraining the opposite parties to process any further selection or regularization on the post of Assistant Accountant unless and until the remaining five persons whose names placed in the panel prepared by the Nigam on 18.11.1991 are given an appointment on the post of Assistant Accountant; (3) Issue a writ in the nature of mandamus or a writ, order or direction in the nature of mandamus, directing the opposite parties to pay the regular salary to the petitioner in regular pay scale of Rs. 1350-2200 which is being paid to the regular employees of the Nigam."
(3.) The brief facts, as borne out, from the writ petition, for the purposes of reliefs sought, are that the petitioner was appointed (not on regular basis) on the post of Assistant Account in U.P. Rajkiya Nirman Nigam (in short "U.P.R.N.N.") on 01.01.1987. Prior to it, the petitioner worked in U.P. State Sugar Cooperative as Assistant Accountant. In U.P.R.N.N regular selection for appointment on the vacant post of Assistant Accountant was held. A select list was prepared on 18.11.1991. In the select list, the name of the petitioner finds place at serial No. 10. Some persons were appointed but the petitioner was ignored. Being a selected candidate he ought to have been given appointment but in arbitrary manner the appointed was not given to the petitioner. Thus, the petitioner approached this Court for reliefs sought.;