MAHIPAL SINGH Vs. TRADE FAIR AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner Mahipal Singh has Filed this writ petition, seeking a writ of mandamus, directing his reinstatement, and seeking his regularisation in accordance with the policy of the Government of India, consequent upon the decision of the Supreme Court in AIR 1986 Supreme Court 583 Surinder Singh and another C.P.W.D. on the post of Junior Engineer/Technical Assistant with retrospective effect, and sought ante-. -dated benefits.

(2.) The facts giving rise to this petition, as stated in the petition, arc that the petitioner asserted that he was appointed as a Technical Assistant with the respondent authority on 09.10.1987 on daily wage basis, which daily wages were to be paid lo him at the rate of Rs.48.00 per day. The petitioner asserted that his appointment had come through, as the respondent authority had asked the Employment Exchange for personnel to Fill that post, and on his name being recommended by the Employment Exchange, he was offered employment by the respondent authority.

(3.) The petitioner slated that he received a communication No.4- TFA(21)/E.I./87, dated 04.09.1987, which required him to fill up a proforma, and send it to the authority concerned. The said letter dated 04.09.1987 reads as under:-