Allahabad High Court
Raj Kumar Lal Srivastava vs State Of U.P. & Others on 2 July, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 38 Case :- WRIT - A No. - 54400 of 2009 Petitioner :- Raj Kumar Lal Srivastava Respondent :- State Of U.P. & Others Petitioner Counsel :- B.D. Pandey Respondent Counsel :- C.S.C. Hon'ble Pankaj Mithal,J.
This is an application for review of my judgment and order dated 26.10..2009 by which the writ petition was dismissed on merits.
The claim of the petitioner for regular appointment as Collection Amin within 35% quota to be filled up from amongst the Seasonal Collection Amin working in the district was rejected by the District Magistrate on the ground that the collection of the petitioner in the last four Fasals was not up to the standard prescribed.
The submission of learned counsel for the petitioner is that the calculation made by the Collector in determining the quantity of work done by the petitioner in the last four Fasals is incorrect. The percentage of collection made by the petitioner cannot be calculated in writ jurisdiction and once a finding in this regard has been recorded the petitioner has no case. The writ petition has such was rightly dismissed.
In this view of the matter, no case for review has been made out. The review application as such stands rejected.
However, in case any document was not considered by the Collector, it is open for the petitioner to approach the authority concerned.
Order Date :- 2.7.2010 BK