STATE OF U P Vs. IRSHAD AHMAD

JUDGEMENT

(1.) BY the Court. 1. This writ petition has been filed against the impugned order of the U.P. Public Service Tribunal dated 3 -3 -1993 (Annexure 6 to the writ petition). Heard learned Counsel for the parties.

(2.) THE respondent No. 1 had worked on purely temporary and ad hoc basis as routine grade clerk in the District Election Office, Ballia from 10 -3 -1980 to 30 -6 -1980 and thereafter, he again worked in short term arrangement as routine grade clerk from 21 -8 -1981 to 31 -8 -1981 and then from 3 -9 -1981 to 30 -9 -1981. The respondent No. 1 worked during this period on a purely ad hoc, casual and temporary basis and not after any regular selection. Thereafter, the respondent No. 1 worked from 4 -3 -1982 to 31 -10 -1982 on purely temporary basis and again from 6 -2 -1985 to 31 -3 -1985. All these appointments were on short term, ad hoc basis for the purpose of elections which were held from time to time.

(3.) IN paragraph 6 of his claim petition respondent No. 1 has mentioned that being a retrenched employee of the District Election Office, Ballia he was again given chance to work on the post of routine grade clerk from 27 -1 -1988 to 30 -6 -1988 and again from 2 -11 -1988 to 15 -12 -1988. Thus the respondent No. 1 has rendered altogether one year 11 months and 10 days service in District Election Office, Ballia.