ASHOK KUMAR DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Pradeep Chandola, learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

(2.) Petitioner is aggrieved by orders dated 17.05.2010 and 16.08.2019 rejecting his representation for regularization and consequent benefits. The relief regarding quashing of consequential order dated 11.06.2010 has also been sought along with a direction to opposite parties to release retiral dues of petitioner.

(3.) As per averments made in the petition, petitioner was appointed as Instructor in the Government Industrial Training Institute, Etawah on ad hoc basis vide order dated 12.08.1980 issued by Joint Director (Administration), Directorate of Training and Employment U.P., Lucknow. The appointment was to continue till regular selection on the basis of recommendations of Selection Committee. It has been stated that petitioner continued on the said post on ad hoc basis continuously till attaining the age of superannuation without being regularized.