RAM HET TEWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.K. Singh, learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondents.

(2.) The petitioner was appointed on 20.2.1987 to officiate on the post of Consolidation Lekhpal. Subsequently, the post on which the petitioner was working became substantive in nature on 19.10.1989. The services of the petitioner was dispensed by an Order dated 9.11.1989. The petitioner made a representation on 11.12.1989, which was rejected and consequently, the petitioner filed Civil Misc. Writ Petition No. 288 of 1990 in which an interim Order was granted permitting the petitioner to continue to function on the post of Consolidation Lekhpal. This writ petition was disposed of by judgment dated 5.12.2003 directing that the petitioner's case for regularisation be considered under the relevant regularisation Rules and till such time, as the petitioner's case for regularisation remained pending, he was allowed to continue in service. Based on this direction given by this Court, the respondents by the impugned Order dated 15.5.2004 has rejected the claim of the regularisation of the petitioner and consequently by the same Order his services was also dispensed with.

(3.) Being aggrieved, the petitioner has now filed the present writ petition praying for the quashing of the Order dated 15.5.2004 passed by respondent No. 3, namely, the Settlement Officer Consolidation, Mirzapur and has also prayed for a writ of mandamus commanding the respondents to consider his case for regularisation on the post of Consolidation Lekhpal.