SURENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shailendra Kumar Singh, learned counsel for petitioner, Sri Devansh Bhardwaj, learned State counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the judgment and order dated 03.06.2019 passed by U.P. State Public Services Tribunal, Lucknow (in short 'Tribunal') dismissing the claim petition No. 179 of 2017, preferred by the petitioner challenging the order dated 17.05.2016, communicated vide letter dated 18.05.2016, whereby the claim of the petitioner for regularisation w.e.f. 26.02.1997 was rejected by the opposite party No. 3/Dy. Collector, Tehsil Tilhar, District Shahjahanpur.

(3.) Brief facts of the case of the petitioner are that the petitioner, when he was discharging his duties as Seasonal Collection Amin, preferred the Writ Petition No. 1769 (SS) of 1991. On 26.03.1991, this court passed the interim order that "till further oder, the opposite parties shall not terminate the services of the petitioner only to treat artificial break and the petitioner shall be allowed to continue in service.".