VED PAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri S. K. Mishra, learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) IT is not in dispute that though the petitioner was engaged on daily wage basis as alleged in 1990 but his engagement was discontinued on 16.10.1998 whereagainst he filed Writ Petition No. 7444 of 1999 which was disposed of vide judgment dated 11.3.1999 with the following observation : "I have heard the learned counsel for the petitioner as well as learned standing counsel. As the question involved is too trivial to drag on unnecessarily before this Court hence I dispose of the writ petition by issuing a direction to the respondents that in case the work and post are available in the said Cheetal Park or elsewhere the petitioner may be allowed to work and paid salary."

(3.) I do not find any force in the submissions.