RAM RATAN Vs. JANPAD PANCHAYAT

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the learned single Judge of this Court dismissing his writ petition as not maintainable, the petitioner-appellant has now come up in letters patent appeal, seeking redress praying for the reversal thereof.

(2.) WE have heard the learned counsel for the appellant and the learned counsel representing the contesting respondent-petitioner, and have carefully perused the record.

(3.) THE writ petition giving rise to this appeal had been filed seeking the quashing of the order, dated September 14, 1995, whereunder for want of sanction for the post of Chowkidar in the establishment of Janpad Panchayat, Dabra, the services of the petitioner had been dispensed with. The petitioner had further prayed for a direction requiring the respondent in the writ petition to regularise his services and to pay him the salary, etc. , including arrears thereof treating him to be a peon appointed on regular basis.