DILIP KUMAR DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER filed this writ petition under Article 226 of the Constitution of India with the following prayers :

(2.) PRIOR to filing of the present writ petition, petitioner had earlier approached this Court by means of Writ Petition No. 31434 of 1996 which was decided on 3.10.1996, with the direction to the respondents to decide petitioner's representation. The authorities considered the representation of the petitioner pursuant to the direction of this Court and rejected the same as having no force. The petitioner's case was solely dependent on the ground that the petitioner according to the Government Orders dated 20.12.1995 and 13.10.1992, is entitled for absorption as retrenched employee. The petitioner, who was appointed on ad hoc basis as Junior Account Clerk, claimed that he is entitled for absorption on regular basis on the post of Junior Accounts Clerk, Padrauna, district Mahoba and neither any appointment on regular basis has yet been made nor the vacancy is advertised. A perusal of the Government orders and the impugned order shows that the petitioner having not been appointed after following the procedure prescribed, has no right to be appointed or to continue against a post which ought to have been filled in after holding regular selection.

(3.) IN this view of the matter, the petition is dismissed being devoid of any merit.