RATAN LAL Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 4th April, 2002 in S.B. Civil Writ Petition No. 1215/2002.

(2.) The facts giving rise to this appeal are that the appellant was appointed as Paricharak (Class IV Employee) on 8th Aug., 1991 by the District Ayurved Officer, Chittorgarh. He was posted in Ayurved Hospital, Kapasan. He joined his duties on 14th Aug., 1991. On 7th Oct., 1992, the appellant was removed from service by the order of second respondent. Aggrieved by the order of removal the appellant filed Civil Writ Petition No. 5577/1992. In that petition, an application for interim relief was filed by the appellant. On 23rd Oct., 1992 the learned Single Judge of this Court directed reinstatement of the appellant by means of an interim order. Pursuant to the interim order, the appellant was reinstated in service. The interim order continued till the time of disposal of the writ petition. The writ petition was disposed by learned Single Judge on 13th of July, 2000. The effective direction given in the writ petition is as follows:

(3.) It appears that direction of the learned Single Judge made in the aforesaid writ petition was not complied with. Therefore, the appellant filed a fresh writ petition being writ petition No. 1215 of 2002 for implementation of the order dated 13th July, 2002 passed by a learned Single Judge of this Court. On 4th April.2002 the learned Single Judge dismissed the writ petition. While dismissing the writ petition the learned Single Judge observed that it was for the respondents to examine the question of regularisation of the appellant in the light of the past record including the reasons for which the services were terminated by order dated 7th Oct., 1992. The appellant not satisfied with the order passed by the learned Single Judge filed the instant appeal.