- (1.) Heard learned counsels for parties and perused the record.
(2.) By means of this writ petition, petitioner has sought following reliefs: "(i) issue a writ, order of direction in the nature of mandamus directing the respondents not to remove the petitioner as a seasonal parchi distributor till the decision of the present writ petition; (ii) issue a writ, order or direction in the nature of mandamus directing the respondents not to make any other employment in place of the petitioner; (iii) issue a writ, order or direction in the nature of mandamus directing the respondents to discontinue the practice of giving artificial break in the services of the petitioner every year and the services of the petitioner be treated as confirmed and permanent on the class iv post in the establishment of Sahkari Ganna Vikas Samiti Budaun. (iv) issue a writ, order or direction in the nature of mandamus directing the respondent to treat the initial appointment of the petitioner which has been given in the year 1986 on compassionate ground as substantive and regular"
(3.) Once it is admitted that petitioner was a Seasonal Parchi Distributor, he has no right and no provision could be shown that petitioner is entitled to be treated as a permanent Seasonal Parchi Distributor and the relief as prayed for cannot be granted.;