NAGAR PALIKA PARISHAD Vs. RAMJAS RAM

JUDGEMENT

(1.) Heard Sri Ajit Kumar Singh, learned counsel for the appellant and Sri A. N. Srivastava, learned counsel for the respondents.

(2.) It appears that the respondents were appointed on purely temporary capacity on the post of Safai Mazdoor in the service of Nagar Palika Parishad, Mohammadabad, district Ghazipur as daily wagers. They were disengaged in the year 2000.

(3.) By the impugned interim order dated 9.4.2004 the learned single Judge has directed that the writ petitioners are entitled to work and shall get salaries. It is well-settled that by an interim order the final relief cannot be granted vide Union of India v. Modiluft Ltd., 2003 (4) AWC 2796.