TARA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Mr. S S Yadav, Advocate appearing for the appellant and Mr. J.P. Joshi, Addl Chief Standing Counsel appearing for the State.

(2.) This writ appeal is directed against the dismissal in hmme of the writ petition filed by the petitioner i e the appellant herein. By that writ petition, the petitioner i e the appellant herein, very strangely, had sought quashing of the order dated November 19, 2001, whereby as many as about 9 Instructors came to be appointed for their regulansation.

(3.) In support of his writ petition, the petitioner i e the appellant herein, suggested before the learned single Judge that he was appointed as an Instructor in Industrial Training Institute (I T.I ), Tanakpur somewhere on February 1, 1991 and that he continued till the year 1994 and more particularly, till August 31, 1994 His termination was effected because he was not a regularly selected candidate and, one other regularly selected candidate was appointed in his place on August 6, 1993. It was pointed out by him, further, that because of his termination, he had filed writ petition before the Allahabad High Court, which writ petition was not entertained by the Allahabad High Court and the same was dismissed. The petitioner i e the appellant herein, then, kept quiet right from 1994 and has, now chosen to file a writ petition in the year 2001 suggesting that the appointment or as the case may be, regulansation of the Instructors mentioned in the order dated November 19, 2001 was bad and that in fact, he was supposed to have been appointed in their place or in place of one of them.