HARCHARAN SINGH Vs. AJIT KUMAR

JUDGEMENT

(1.) THE petitionerâ„¢s grievance in the writ petition, which he filed in 1987 (W.P. No. 829/1987, according to the petitionerâ„¢s submissions made in the Court today, was that he was wrongly put in the CD & NES Service and that he should have been in the Secretarial Service. The writ petition was finally disposed of vide order dated 24.1.1991 (Annexure P -3) on the basis of the settlement between the parties emanating from a statement made by Mr. D.S. Parihar, Govt. Advocate in the Court on 29.12.1989 as is reflected by the Court order of the date. According to that statement, the petitioner was to be considered for appointment to the post of Dy. Secretary allongwith all other eligible candidates, as and when any such post should become available.

(2.) THE disposal of the writ petition on 24.1.1991 in the light of the aforesaid statement recorded on 29.12.1989 clearly meant that the petitionerâ„¢s request for the change of the service was not granted by this Court. Obviously, therefore the relief claimed by the petitioner was not allowed to him.

(3.) THE grievance of the petitioner, however, is that the undertaking given by the Govt. and recorded in the order dated 29.12.1989 has not been honoured by the Govt. which has resulted in the Govt. not complying with the directions of the Court.