JAGDISH CHAND KOHLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has filed the Writ Petition with the following prayers:

(2.) Petitioner had earlier filed a Writ Petition No.412 (S/S) of 2009 and the said writ petition was decided vide order dtd. 10/10/2012. The operative portion of the order dtd. 10/10/2012 reads as under:

(3.) Petitioner submitted a representation in pursuance to the said order and the said representation was rejected vide order dtd. 21/3/2013 and the present writ petition has been filed challenging the said order passed by the Additional Director (Basic Education), Kumaun Mandal, Nainital. The petitioner who was appointed under the Dying in Harness Rules on a group 'D' post on 16/10/1985, appeared in the examination conducted for the post of Clerk, but, could not qualify the said examination. Learned counsel for the petitioner submits that the petitioner was asked to work on the post of Junior Clerk vide order dtd. 15/5/1993 and thereafter he was allowed to work as Senior Clerk and he retired as a Senior Clerk.