(1.) THE instant case has a chequerred history as this is the third petition filed by the petitioner.
(2.) THE facts and circumstances giving rise to this case are that in compliance of the order passed by this Court in some case, petitioner and some other persons were given temporary/ad -hoc appointment on the post of Teacher Grade III by the respondents vide order dated 30.9.1991 (Annexure. 1). The aforesaid order made it clear that the said appointment would be subject to the decision of the writ petition or for a period of six months or till the regularly selected candidates were made available. In pursuance of the said order, petitioner joined the service and in the meanwhile, an Advertisement No. 5/91 was issued by the respondents for making regular appointments on the said post. Petitioner applied in pursuance of the said advertisement but as the posts had to be filled -up under a fixed criteria giving preferential treatment to candidates on various grounds, petitioner preferred S.B. Civil Writ Petition No. 5482/1992 challenging the selection in pursuance of the said advertisement. Certain interim orders were passed by this Court in that petition including the order in the following terms - -
(3.) WHILE deciding the said writ petition No. 4498/1993, vide judgment and order dated 21.12.1993, the Court also considered the relief of regularisation and took note of the submission, made by the learned Counsel for the petitioner that as the petitioners were serving the respondents as trained teached for considerably a long period and their work had been appreciated, therefore, their services should be regularised. The said writ petition was, however, dismissed and the impugned orders dated 2.4.1993 and 23.4.1993 were up -held and the relief of regularisation was also not granted to the petitioner. Against the said judgment dated 21.12.1993, petitioner also preferred D.B. Civil Special Appeal No. 47/1994, which was, also, dismissed by this Court vide judgment and order dated 5.9.1997. The earlier writ petition remained pending, wherein the selection in pursuance of the Advertisement No. 5/91 had been challenged and certain interim orders had been passed. The said writ petition was disposed of by the Court vide order dated 4.9.1998 by the following order - -
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