PREM SINGH Vs. ENGINEERINCHIEF P W D LUCKNOW

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed praying for a writ of certiorari to quash the impugned order dated 23.2.1995 (Annexure-6 to the writ petition) and for writ of mandamus commanding the respondents not to interfere in petitioner's functioning as work-agent till the petitioner attains the age of superannuation and to pay him regular salary month by month and other allowances also.

(2.) This writ petition was filed by the petitioner in the year 1995. The respondents were granted time to file a counter-affidavit and the petitioner to file rejoinder-affidavit. No counter-affidavit has been filed. The writ petition was dismissed on 13.7.1995. Petitioner filed a restoration application which was allowed by the Court on 12.5.1997, i.e., after about twenty two months i.e., more than one and half year.

(3.) Learned counsel for the petitioner stated that petitioner was not allowed to work and paid salary after February, 1995.