SHEO PRAKASH SINGH Vs. CHIEF ENGINEER MINOR IRRIGATION

JUDGEMENT

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

(2.) The petitioner was appointed as Assistant Boring Technician in the vacancy caused due to death of permanent incumbent Shri Brij Lal Singh who was working on the said post.

(3.) The appointment of the petitioner as appears from Annexure-1 to the writ petition was for a period of three months only on the recommendation made by Shri Ram Yadav, Minister, Gram Vikas Evam Kshetriya Vikas, U. P., dated 31.10.1994. In pursuance of the recommendations, the Chief Engineer, Minor Irrigation, U. P., Lucknow, directed the Executive Engineer, Minor Irrigation, Mirzapur, on 29.3. 1995 and 5.4. 1995 telephonically and in writing to appoint the petitioner. The petitioner was given temporary, time-bound appointment for 3 months and his services were to come to an end on expiry of the aforesaid period of 3 months. However, the services of the petitioner were thereafter extended for one more month by order of the Executive Engineer. Mirzapur, dated 2.8.1995.