RAJENDRA SINGH SHRI SHEOLAL SINGH Vs. PRESIDENT NAGAR PANCHAYAT CHIEF MUNICIPAL OFFICER AND KAMAL NAB SINGH

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner is seeking the following reliefs:

(2.) THE contention of learned Counsel for the petitioner is that the action of respondents No. 1 and 2 regularising him w. e. f. 6/1/1989 vide Annexure-R/1 is arbitrary in nature and runs contrary to the directions given by the Division Bench of this Court in the earlier round of litigation M. P. No. 3770/1985 (Rajendra Singh v. Chief Municipal Officer, Baikunthpur and Ors.) decided on 29th October, 1988.

(3.) ON the other hand, Shri Shukla, learned Counsel for respondents No. 1 and 2, submits that after the decision of Division Bench of this Court, the petitioner's services were regularised vide Annexure-R/1 dated 30/7/1996 w. e. f. 6/1/1989 by taking into consideration the direction given by this Court, therefore, the action of respondents cannot be said to be faulty.