Allahabad High Court
Netrapal Singh & Others vs State Of U.P. & Others on 4 February, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 26 Case :- WRIT - A No. - 5778 of 2010 Petitioner :- Netrapal Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Ajendra Kumar,Dwijendra Prasad Respondent Counsel :- C.S.C.,Durga Prasad Singh Hon'ble Shishir Kumar,J.
Heard learned counsel for petitioners and learned Standing Counsel.
Petitioners are aggrieved by advertisement dated 19.12.2009 by which advertisement has been made for appointment of Coordinator in B.R.C.C. The case of petitioners is that block where petitioners are working, advertisement has been made for making such appointments. Petitioners have also placed reliance upon various interim orders passed by this Court.
This is admitted fact that first appointment of petitioners is 2006 and this appointment is for a period of two years, either it is renewed or fresh appointment is made. From the record, petitioners are not able to show that in 2008, there was any renewal or fresh appointment was made in favour of petitioners. Unless and until it is shown from record regarding renewal in 2008. If in any contingency petitioners were permitted to continue after 2008 that will not accrue right to petitioners and petitioners cannot challenge advertisement which is being issued in the year 2010 for the purposes of making appointment.
In such situation, no relief can be granted to petitioners.
The writ petition is devoid of merits and is hereby dismissed, however, without imposing any cost.
Order Date :- 4.2.2010 SKD