PURAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State of Uttarakhand.

(2.) Petitioner has filed the present writ petition with the following prayers:

(3.) Brief facts of the case, as narrated in the writ petition, are that the petitioner was appointed as Seasonal Collection Amin on 31/8/1989 for a period of 30 days and thereafter he worked as Seasonal Collection Amin with some artificial breaks. A Writ Petition No.9557 of 1997 (Umrao Singh Vs. State of U.P. and Others) was preferred before the Hon'ble Allahabad High Court which was decided on 16/7/1997 and operative portion of the said order reads as under: