COLLECTOR DISTRICT MAGISTRATE Vs. ARJUN PRASAD PATEL

JUDGEMENT

(1.) The present Special Appeal has been filed against the Judgment and Order dated 14.11.2011 passed by the learned Single Judge allowing Civil Misc. Writ Petition No. 46858 of 1999 filed by the petitioner-respondent. We have heard Shri Pankaj Rai, learned Additional Chief Standing Counsel appearing for the respondents-appellants, and Shri Bhagwati Prasad, Learned Counsel for the petitioner-respondent.

(2.) With the consent of the Learned Counsel for the parties, the present Special Appeal is being finally disposed of at this stage.

(3.) From a perusal of the record, it appears that the petitioner-respondent was initially engaged as Seasonal Collection Amin in the Year 1991. The petitioner-respondent filed a Writ Petition before this Court being Civil Misc. Writ Petition No. 4585 of 1998 claiming relief for regularization of his services.