RAJMANI MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri H.S.N. Tripathi, counsel for the petitioner and Sri Ram Prakash Rai, learned standing counsel appearing for the respondents.

(2.) Counter and rejoinder-affidavits have been exchanged. Both the parties have agreed that writ petition itself be finally disposed of at this stage.

(3.) By this writ petition, the petitioner has prayed for quashing the order dated 2nd July, 2001 (Annexure-13 to the writ petition) by which petitioner's claim for regularisation in service has been rejected. Further prayer has been made seeking a writ of mandamus commanding the respondents not to deny the continuity of service and payment of regular salary on the post of clerk in the office of respondent No. 2 and to release withheld salary to the petitioner for the period between April, 1991 to 21st January, 1993.