Ritu Raj Awasthi, J. - (1.) HEARD Mr. Amit Bose, learned counsel for the petitioner as well as learned Standing Counsel and perused the record.
(2.) THE writ petition has been filed for suitable order or direction to the opposite parties to treat the petitioner having been regularized with effect from 10.2.2000 the date when the order dated 5.7.1999 passed by the learned Single Judge in Writ Petition no. 4932 (SS) of 1995 was affirmed by the Division Bench in Special Appeal no. 2 of 1999. Learned counsel for the petitioner contended that the petitioner was initially appointed on daily wages on the post of Tracer/Draftsman in the year 1989. He had filed Writ Petition no. 4932 (SS) of 1995 seeking direction to the opposite parties to consider the petitioner for regularization and pay salary regularly. By the judgment and order dated 5.7.1999 this Court had disposed of the said writ petition with the direction to the opposite parties to consider the case of the petitioner for regularization, in case there is vacancy, temporary or permanent in Group -C post within three months from the date of production of certified copy of the order.
(3.) THE opposite parties preferred the Special Appeal no. 2 of 1999 against the said judgment and order dated 5.7.1999. The Division Bench of this Court by judgment and order dated 10.1.2000 had dismissed the Special Appeal with direction to the opposite parties that the consideration of the process of regularization may be concluded within one month from today. The opposite parties thereafter in compliance of the said judgment have regularized the petitioner by order dated 23.4.2010.;