ROHIT RANJAN AGARWAL, J. - (1.) Heard Krishnaji Khare, learned counsel for the petitioner and learned standing counsel for respondent no.1 and Sri Ashish Mishra, learned counsel for respondent no.2.
(2.) The present writ petition has been filed with the following prayer: "(i) issue a writ, order or direction in the nature of mandamus directing the respondents to provide placement of petitioner by way of appointment pursuant to his selection vide select list dated 21.12.2005. (ii) issue a writ, order or direction in the nature of mandamus directing the respondents not to deprive the petitioner from his appointment pursuant to select list dated 21.12.2005 for the reasons that the life of select list dated 21.12.2005 is one year and is exhausted as due to inaction/fault of respondents, the petitioner has not been given appointment pursuant to select list dated 21.12.2005, within life of select list."
(3.) This case has a chequered history. The dispute is in regard to appointment of Class-III employees in the judgeship of Sant Ravi Das Nagar (Bhadohi), which was created on 17.2.1996. The total sanctioned strength of clerical cadre post was 96.;