M.P. Singh, J. - (1.) THE father of the petitioner died in harness in the year 1979. The petitioner made an application for appointment. Nothing was done. Ultimately he filed a suit for mandatory injunction directing the respondents to issue letter of appointment. That suit was decreed on 27 -3 -1985. It was held that the petitioner possessed the minimum requisite qualification to be appointed as a clerk. After the suit was decreed the petitioner made an application for execution of the decree. On that application an order was passed restraining the respondents from making any appointment on the post of clerk.
(2.) WHEN the petitioner could not get any relief, he filed the present writ petition praying for issue of a writ of mandamus directing the respondents to issue letter of appointment to the petitioner as a clerk. On 9 -6 -1989 an interim order was passed by this Court directing the respondents to keep one permanent post of clerk vacant. Inspite of that the petitioner has not been appointed as yet.
(3.) UNDER these circumstances I am directing the respondents to appoint the petitioner as a permanent clerk against the vacancy which is already in existence. With this observation the writ petition is disposed of.;