BALRAM YADAV Vs. D.J. MAHARAJGANJ

JUDGEMENT

(1.) Heard Shri Pankaj Upadhyay along with Shri Vipul Kumar Dubey, learned counsel for the petitioner, Ms. Pooja Aarwal, learned counsel for the respondents and perused the record.

(2.) The petitioner was appointed as a Class IV employee on Ad-hoc basis on 1/12/1999 in District Judgeship of Maharajganj. Reference to the select-cum-appointment list of year 1991 has been made. The said list shows that pursuant to the written examination dtd. 20/1/1991 followed by interview dtd. 11/3/1991, 46 candidates were declared as successful and were appointed in Ad-hoc capacity. The name of the petitioner finds mention at serial No. 35 of the said list with a remark of back-ward class against his name.

(3.) It is contended that the petitioner was issued a letter of appointment by the District Judge concerned on 12/4/1991, whereby he was appointed as Farrash on Ad-hoc basis on a fixed pay of Rs.780.00 per month w.e.f. 12/4/1991 with a recital that his appointment, being purely temporary in nature, is liable to be terminated any time without notice. Further case of the petitioner is that another order was issued by the District Judge, Maharajganj mentioning that the appointment of various persons including the petitioner would be treated as effective w.e.f. 1/5/1991.