ANIL SHARMA Vs. R C VIRMANI

JUDGEMENT

(1.) Applicant Sri Anil Sharma field's writ petition being Civil Misc. Writ Petition No. 14858 of 1992 impleading Joint Director (Training/Apprenticeship), Meerut Division, Industrial Training Institute, Saket, Prabhat Nagar, Meerut and others. In the aforesaid writ petition, relief's were prayed for issuing a writ of certiorari quashing the order, dated 11-3-1992, filed as Annexure 'VIII' to the writ petition and for issuing a writ, order or direction in the nature of mandamus directing the respondents to assign work to the petitioner and pay him due salary and for further direction to the respondents to regularise the services of the petitioner in accordance with the decision taken at the meeting of respondents No. 1 and 2 and Additional, Director (Administration), Lucknow on 4-11-1991.

(2.) The applicant earlier filed a writ petition in this Court in the year 1992. In the aforesaid writ petition, a relief was sought that since the petitioner has been appointed on the post of Junior Clerk, his services may be regularised. This Court, vide its order, dated 17/02/1992 disposed of the petitioner's writ petition with a direction to respondent no. 2 to decide the said representation filed by the petitioner.

(3.) The Principal of Industrial Training Institute, Meerut rejected the petitioner's representation, by a bald order dated 11-3-1992, which was filed as Annexure 'VIII' to the Writ Petition and which was challenged in Writ Petition No. 14898 of 1992.