RAM NARAIN TEWARI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner alleges that he was appointed in the post of Tax Recovery Clerk for the period 7.10.1989 till 15.11.1990 by the Town Area Committee, Jhinjhak, District Kanpur Dehat which has been so certificated by the said committee in Annexure-1 to the writ petition. Thereafter he was again appointed for the period between 1.2.1991 till 9.10.1991 which is so certificated by Annexure-2. He refers to another certificate dated 27.9.1991 whereby it has been certified that the petitioner had been working from 1.2.1991 till date which is Annexure- 3. Relying on this certificate he contends that he had been working till the date of moving the writ petition.

(2.) In paragraph 5. the petitioner points out that he was given a cheque for Rs. 3920/- stating that this was his entire salary due and he was informed that he was no more required for any work. It is contended that the petitioner is being refused to work since then. In this background he claimed that he had worked more than 240 days and therefore, eligible for regularisatlon.

(3.) Learned Counsel for the petitioner Mr. K.D. Tripathi placed reliance on a Government Order which he produced in Court today in support of his contention.