LALMANI MAURYA Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned Counsel for the appellant and Shri P.S. Baghel, learned Counsel for the respondents.

(2.) The special appeal arises out of the judgment dated 1.12.2005 passed by the Hon'ble Single Judge in writ petition No. 8599 of 1993 dismissing the writ petition of the appellant.

(3.) The brief factual background is that the petitioner appears to have been engaged on daily wage basis in the year 1989 but his services were dispensed with on 30.10.1992 after the assessment of his work and performance, as the same was not found satisfactory. The petitioner approached this Court by means of writ petition No. nil of 1993, which was disposed of on 11.1.1993 with the direction to the respondents to decide the representation of the petitioner within two weeks from the date of presentation of a certified copy of the order, contained in annexure 4 to the affidavit filed in support of the stay application.