LAWS(ALL)-2018-3-11

NARESH CHANDRA GUPTA Vs. THE COLLECTOR AND OTHERS

Decided On March 15, 2018
NARESH CHANDRA GUPTA Appellant
V/S
The Collector and Others Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellant-petitioner Sri V.K. Singh, Senior Advocate assisted by Sri Prakhar Tandon, Advocate and learned Standing Counsel on behalf of the respondents.

(2.) In the present special appeal the judgment and order dated 08.09.2008, passed by the learned Single Judge in Writ Petition No. 19356 of 1985 and in Writ Petition No. 19462 of 1985, is under challenge.

(3.) In the case in hand, the appellant-petitioner Naresh Chandra Gupta in Writ Petition No. 19462 of 1985 was appointed on the post of Clerk in Treasury Office at Meerut on ad hoc basis on 19.02.1985 after being selected by a duly constituted selection committee. The services of the appellant-petitioner were terminated vide order dated 15.12.1985 but before the passing of the order of termination, the writ petition was filed before this Court for issuance of writ of mandamus directing the respondents not to terminate the services of the appellant-petitioner, with a further prayer not to interfere with the functioning of the petitioner and to pay his regular salary month by month. The writ petition was filed on 12.12.1985 and vide order dated 18.12.1985 this Court directed to put up the case for admission on 10.01.1986 and respondents were directed not to terminate the services of the appellant-petitioner till then. After few adjournments and extension of interim order, on 09.12.1988 the writ petition was admitted and the interim order was directed to continue till further order.