SHYAM PRASAD Vs. STATE OF UTTARANCHAL & ANN

JUDGEMENT

(1.) BY means of present Writ petition under Article, 226 of the Constitution the petitioner has prayed for issue of writ of mandamus to command the `respondents to ap­point the petitioner as regular Collec­tion Peon under 35% quota to be filled from amongst the Seasonal Collection Peons who have worked for more than four faslies.

(2.) LEARNED counsel for the peti­tioner submits that the petitioner is Seasonal Collection Peon and in view of the Govt. order dated 8.1.1996 he has also worked for four faslies and, therefore, he was entitled to be consid­ered in view of the said Govt. order.

(3.) WITH the aforesaid direction, the writ petition is disposed of finally.