DASHRATH SINGH Vs. DISTRICT DEVELOPMENT OFFICER AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) This special appeal has been filed challenging the validity and correctness of the judgment and order dated 07.01.2005 passed by learned Single Judge in Dasharath Singh v/s. District Development Officer, Jaunpur another. Civil Misc. Writ Petition No. 26429 of 1996 The appellant has sought relief for setting aside the judgment and order, aforesaid and also to direct the respondent to consider reemployment of the appellant on the post of Jeep Driver against the existing vacancy in preference to fresh candidate.

(3.) The contention of learned Counsel for the appellant is that the appellant was appointed on the post of Jeep Driver in the year 1979 and was permitted to continue. Subsequently, he was again given appointment on the post of Driver on temporary basis by the Selection Committee vide order dated 22.11.1985 on sponsoring his name from employment exchange.