HARERAM MISHRA Vs. JAGDISH PRASAD KHATRI

JUDGEMENT

(1.) THE petitioner filed Writ Petition No. 1809/95 seeking relief of regularisation of his services as Sub -Engineer in Nagar Panchayat Semariya. On 5.7.1995, a conditional order was passed granting interim relief to the petitioner in the following language :

(2.) THE respondent No. 1 in his reply has stated that there was no absolute order made by this Court for continuing the petitioner. For want of requisite funds and non -availability of work, the petitioner's services as daily rated Sub -Engineer were discontinued, but subsequently a fresh appointment order on daily wages was issued in favour of the petitioner on 7.7.1995. The Deputy Director or Urban Administration Rewa Division also by his letter dated 11.10.1995 has advised the Nagar panchayat to continue the services of the petitioner as daily rated Sub -Engineer. It has also been advised that the Nagar Panchayat should issue proposal for sanctioning the post of Sub -Engineer.

(3.) AS is to be found from the order of stay quoted above, it was a conditional order and it has been explained on behalf of the contemner that there does not exist any sanctioned posts for which proposals are in the offing. The petitioner has been allowed to re -join as daily rated employee. There is no contempt committed by the respondents. The contempt proceedings are dropped and the notice is discharged. In the circumstances, however, the parties shall bear their own costs.