- (1.) Leave granted.
(2.) Appellant had been appointed as a Peon on a short term vacancy from time to time for a fixed period. Such appointments were said to have been made on diverse dates, namely - on 9.5.1989, 20.9.2989, 4.12.1989, 2.2.1991, 2.3.1991, 29.6.1991, 27.8.1991, 11.12.1991, 1.1.1992, 31.3.1992, 26.8.1992, 5.3.1993, 2.8.1993, 28.9.1993, 4.12.1993, 4.1.1994, 23.5.1994, 6.9.1995, 6.11.1995 and 15.2.1996. Names were called for from Employment Exchange in the year 1995. Appellant applied for the post of Peon which fell vacant in the District of Chamoli. A Selection Committee was constituted for selection of the candidates. Appellant is said to have appeared before the Selection Committee. The name of the appellant was placed at serial No. 3 in the general category. However, on or about 29.5.1995, the name of the appellant was deleted and in his place the name of one Mohan Lal was inserted. Appellant s services were terminated on 5.4.1996.
(3.) Aggrieved by and dissatisfied therewith, he filed a writ petition on or about 3.12.2002 before the High Court of Uttaranchal which by reason of the impugned judgment has been dismissed.;