- (1.) Heard counsel for the parties. Leave granted.
(2.) The appeal is preferred against the judgment and order dated 2/08/1991 of the Punjab and Haryana High court dismissing the writ petition in limine.
(3.) The appellant was appointed temporarily as a T-Mate by the respondent- haryana State Electricity Board on 20/11/1968. He continued as such till 16/04/1973. On that date he was appointed as a shift attendant on a regular basis. His services were terminated on 15/11/1974 with effect from 15/12/1974. This order the appellant did not challenge. Be that as it may, he was appointed on an ad hoc basis in the same post on December 12, 1974. On 10/09/1975, however, the said ad hoc appointment was alsoterminated. This order he did not challenge. After a gap of about three years he was appointed on daily wages as a labourer on 7/07/1978. On 11/09/1987, he was transferred to A. E. E. Transformer Repair Workshop, Karnal, as a t-Mate. It appears that on 10/02/1990 the appellant made a representation to the respondent-Board to recall the termination order of 15/11/1974, and to regularise him in the post of shift-attendant with effect from 1968. Since no action was taken by the Board, the appellant filed a writ petition in the Punjab and Haryana High court on 1/08/1990, challenging the order of termination dated 15/11/1974 and for certain other reliefs. On 8/01/1991, the High court disposed of the writ petition with a direction to the Board to consider the appellant's representation dated 10/02/1990 within six months from the date of the order. Accordingly, the Board considered the appellant's case and by an order dated 18/07/1991, directed as follows: ".. Taking a sympathetic and humanitarian consideration he has been allowed relaxation in age for first entry into the Board service on October 10, 1988 and accordingly, his termination orders have been withdrawn. ";