Rakesh Tiwari, J. - (1.) Heard the learned Counsel for the parties and perused the records.
(2.) The present writ petition has been filed by the petitioner for claiming the following reliefs : (a) issue a writ, order or direction in the nature of mandamus commanding the respondents to keep the petitioner in continuous service since December, 1985 and allow him to work and take him as regular and confirmed; (b) issue a writ, order or direction in the nature of certiorari quashing the order dated 7.7.1993 (Annexure-9) passed by respondent No. 1; (c) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper to protect the interest of the petitioner; (d) award costs of the petition.
(3.) The case of the petitioner is that he was appointed as clerk and joined the service on 4.9.1982 in the Revenue Department in Nagar Mahapalika, Varanasi and worked as such till December, 1985. He alleges that his services were never terminated and he was given work till December, 1985. He had also made representations on 5.6.1992 and 18.6.1993, but he had not been allowed to work. It is further submitted that thereafter on 20.2.1993 the Establishment Clerk had submitted his report to the Office Superintendent that the petitioner had been paid salary from 4.9.1982 to December, 1985 and has worked for 240 days in each of the three years w.e.f. 1982 to 1985. It was recommended by the Establishment Clerk that the services of the petitioner should be regularised according to the Government Order No. 4507-A/11-N.P. 4-50/Ke/77, dated 6.7.1978.;