SANJAY TRIPATHI Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Utsav Misra holding brief of Sri Gaurav Mehrotra, learned counsel appearing for respondent.

(2.) By means of the present petition, the petitioners have prayed for a mandamus commanding the respondent to give appointment to the petitioners on Class IV post on the basis of the select list.

(3.) The case set forth by the petitioners is that the respondent i.e. the District Judge, Hardoi, had issued an advertisement on 05.02.2010 inviting applications for appointment on Group 'C' and Group 'D' posts lying vacant in the judgeship and Fast Tract Courts, Hardoi. The total number of vacancies that were advertised were 31. The petitioners finding themselves eligible for Class IV post as mentioned in Column 3 of the advertisement, a copy of which is Annexure-2 to the petition, applied along with their testimonials. There were 11 vacancies which were notified against Class IV post as would be apparent from Column 3 of the said advertisement. The petitioners qualified in the examination held by the respondent and as per the result dated 06.05.2010, a copy of which has been filed as Annexure-1 to the petition, which was declared for 11 posts, the names of the petitioners find place having roll nos.1373 and 884 (Female) against General category and roll no.1627 against reserved category. However, when the petitioners were not appointed, they submitted various representations to the respondent but to no avail and thus they have approached this Court with the aforesaid relief.