LAXMAN SINGH VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD Mr. Mridul, learned counsel for the appellant.

(2.) THIS special appeal is directed against the judgment of the learned single Judge dated August 4, 1999 dismissing the writ petition on the ground of availability of alternate remedy by way of statutory appeal against impugned order dated February 3, 1990 passed by the Joint Registrar, Co-operative Societies.

(3.) FEW necessary facts are that petitioner came to be appointed as Lower Division Clerk in the Minor Irrigation Project of the Govt. of Rajasthan, which was to be operative under the respondent Chittorgarh Prathmic Sahakari Bhoomi Vikas Bank Limited by order dated April 22, 1981. He was initially appointed for a period of sixty days, which was extended for further sixty days by order dated June 26, 1981. Before the expiry of sixty days by order dated August 24, 1981 (Annexure3), he was allowed to continue in service till the sitting of the selection committee or availability of surplus personnel or selected personnel, whichever is earlier. A direction was issued by the Project Director (Monitoring), Co-operative Department, Govt. of Rajasthan, that the Bank may take steps for absorption of the employee becoming surplus on account of abolition of one post of Lower Division Clerk. The Bank was also informed that after September 30, 1984, no grant shall be paid for the posts abolished.