DINESH KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

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

(2.) BY means of instant writ petition, the petitioner has challenged the order dated 07.4.2014, passed by opposite party no. 2 by which petitioner's representation for regularisation of services has been rejected.

(3.) SUBMISSION of learned counsel for the petitioner is that the petitioner was engaged as Collection Amin w.e.f. 26th May, 1997 at tehsil Sadar, district Bahraich. In the year 1998, the petitioner approached this Court by means of Writ Petition No. 1794 (SS) of 1998 on account of his non -engagement and this Court by means of judgment and order dated 01.5.1998 directed the District Magistrate, Bahraich to decide petitioner's representation by means of speaking order. However, petitioner's representation was rejected by the District Magistrate, Bahraich vide order dated 18.7.1998 against which petitioner again approached this Court by filing Writ Petition No. 4736 (SS) of 2000 in which an interim order was passed on 29.8.2000 by this Court to the effect that no new appointment/ engagement shall be made either as Seasonal Collection Amin or as regular Collection Amin till the petitioner is engaged on one of the vacant post subject to further orders of the Court.