V.K.Shukla, J. - (1.) In the present writ petition petitioner's father late Vishwa Nath Singh was working as Parchi Vitrak. He died in harness on 4.12.1988 and at said point of time petitioner was offered appointment as Parchi Vitrak. Petitioner was offered appointment on 4.12.1989 as Parchi Vitrak and thereafter with the passage of time petitioner was promoted as Seasonal Clerk and now present writ petition in question has been filed by petitioner contending that at the point of time when petitioner was offered appointment he had passed intermediate and appointment ought to have been given commensurate to his educational qualification. At this juncture present writ petition in question has been filed.
(2.) Learned counsel for the petitioner Sri Shailendra Singh, contended with vehemence that petitioner has been metted with arbitrary and discriminatory treatment and as such petitioner should be offered appointment as permanent Clerk and various incumbents appointed under Dying in Harness basis have been regularised.
(3.) Countering the submission Sri Mansoor Ahmad, Advocate contended that claim of petitioner is clearly dehors the rules as such no interference should be made by this Court.;