LexATUL KUMAR NIGAM versus STATE OF U.P. AND ORS.
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A A TUL KUMAR NIGAM v. STATE OF U.P. AND ORS. SEPTEMBER 27, 1995 B [S.C. AGRAWAL AND B.P. JEEVAN REDDY, .JJ.] Subordinate Offices Ministeiial Staff (Distiict Recmitment) Rules, 1975: Rule 22. C Subordi11ate Offices Mi11iste1ial Staff (Disflict Rec111itment) Rules, 1985: Registratio11 C/erk-Appoi11tme11t 011 daily wages-Subsequently regular se/ectio11 and appointment-Tenni11atio11-Wiit-Challenge-High Cowt dis- 111issing w1it without exan1ining the question whether selection was in con- D travention of Ru/es-Matter remitted to High Cmut for disposal on melits. E F The appellant, initially appointed as a Registration Clerk on daily wage basis was later appointed on regular basis. However, his services were terminated. His writ petition challenging the termination, heard along with appeals and petitions of Clerks employed on daily wage basis, was dis- missed. In appeal to this Court it was contended for the respondent-State that the appellant's selection was void as it was made in contravention of the Rules. Allowing the appeal, this Court HELD : The question whether the selection was made without com- plying with the mandatory provisions of Rule 22 of the Subordinate Offices Ministerial Staff (District Recruitment) Rules, 1975 which had been replaced by the Subordinate Offices Ministerial Staff (District Recruit- ment) Rules, 1985 and thus the selection \\'as void, has not been considered G by the High Court. Therefore, the order of the High Court in so far as it relates to dismissal of \Vrit petition of the appellant is set aside and the said petition is remitted to the High Court for disposal on merits. [109-H, 110-A-B] CIVIL APPELLATE JURISDICTION : Civil Appeal No. 9135 of H 1995. 108 A.K. NIGAM 1'. STATE [S.C. AGRAWAL,J.] 109 From the Judgment and Order dated 8.2.95 of the Allahabad High A Court in C.M.W.P. No. 17883 of 1991. S.K. Bisaria for the Appellant. R.B. Misra for the Respondents. B The Judgment of the Court :vas delivered by S.C. AGRAWAL, J. Leave granted. The appellant was initially appointed as Registration Clerk on daily Wage basis by the District Registrar, District Jhansi, by order dated Sep- C tember 27, 1990. While the appellant was working as Registration Clerk, the District Registrar, District .lhansi, issued a notice/advertisement for filling up six posts of Registration Clerks on regular basis. Out of six posts five posts were to be filled up from and amongst the general candidates and the sixth post was reserved for Scheduled Caste candidates. The D District Registrar, District Jhansi constituted a Selection Committee for the said appointment. The appellant appeared before the said Selection Committee on February 24, 1991 and was selected. He was appointed on the post of Registration Clerk on the basis of said selection and he joined as Registration Clerk on February 25, 1991, but by order dated June 15, E 1991 his services were terminated. The appellant filed a writ petition (W.P. No. 17883/91) in the Allahabad High Court which was heard alongwith special appeals and writ petitions of other Registration Clerks employed on daily wage basis and the same was dismissed by common judgment and order dated February 8, 1995. F It has been urged on behalf of the appellant that his case differs from other cases dealt with by the High Court inasmuch as he had been selected for regular appointment hy a duly constituted Selection Con1n1ittee in accordance with the rules and the High Court has not considered this aspect of the matter. In the counter affidavit that has been filed on behalf of the respondents before this Court, it has not been disputed that the G Selection Committee was duly constituted by.the District Registrar, District Jhansi on February 24, 1991 but it is asserted that while doing so the District Registrar, District Jhansi, did not comply with the mandatory provisions of Rule 22 of the Subordinate Offices Ministerial Staff (District Recruitment) Rules, 1975 which had been replaced by the Subordinate H 110 SUPREME COURT REPORTS [1995] SUPP.4 S.C.R. A Offices Ministerial Staff (District Recruitment) Rules, 1985 as amended upto date and thus there was defect in the procedure of the said selection a~d the selection was void. This question has not been gone into by the High Court while dismissing the writ petition of the appellant. It is a question which should have been considered by the High Court before B dismi
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