STATE OF U P Vs. BRIJPAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the final judgment and order dated 9.1.2002 passed by the high Court of Judicature at Allahabad in Civil misc. Writ Petition No. 36406 of 1995 where the High Court dismissed the writ petition filed by the appellants- The State of U. P. and The regional Food Controller, Meerut Region, meerut. The respondent was appointed as seasonal Clerk on temporary and ad hoc basis in the office of the Senior Marketing Inspector on stop gap arrangement. The appointment order dated 22.4.1987 reads thus: dated : 22.4.1987 order following persons are appointed in this district on the post of S. A, Clerk at the place mentioned in front of their name vide order No. 97/68/s. V. A. 1.2.87 dated 20. 4.1987. Food Controller of the department and direction is given that they should immediately report their joining at the place of their posting. The appointment of these employees have been made under wheat purchase project of 1987-88 on temporary/ad hoc basis in the pay scale of 430-685. The services shall be automatically stand terminated from the afternoon of 31.7.1987. No separate order shall be issued for it. "

(3.) The services of the respondent were terminated on 3.7.1987. Feeling aggrieved by the termination order, the respondent filed Writ petition No. 15172 of 1987 on the file of the high Court. Vide order dated 28.10. 1987, the high Court passed the following order "issue notice. Till further orders of the Court, the operation of orders dated 22.4.87 and 3.7.87 shall remain stayed. "