Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the Petitioner as well as the learned Standing Counsel and perused the record.
(2.) THIS writ petition has been filed by the Petitioner for a suitable direction or order to the opposite parties to allow the Petitioner to work as Seasonal Collection Staff on the post of Atrikt Sahayak Basil Baki Navis. It is submitted by learned Counsel for the Petitioner that by an interim order dated 5.5.1992, it was provided as under: In view of the above it is provided that in case work and post is available and the Petitioner's conduct during the period he was employed had been found satisfactory and persons who do not find place in the select list of December 1, 1990, have been employed then the Petitioner would be allowed to work and be paid salary.
(3.) THE Petitioner, however, was not given the benefit of the interim order and as such he could not continue in the employment with the opposite parties.;