RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) BY means of this writ petition, a relief in the nature of mandamus has been sought by the petitioner for a direction to the respondents to regularize him in services. The petitioner was appointed temporarily as Field Assistant by respondent No. 2 on 1 -1 -89 in Bareilly Depot. He was transferred from Bareilly Depot to Khatima Depot, District Nainital and worked there from 13 -6 -1989 to 30 -6 -1990. It is alleged that the post of Field Assistant was abolished by the respondents, therefore, the petitioner approached respondent No. 3 who directed respondent No. 2 to appoint the petitioner in some vacancy which is available. The respondent No. 2 by his order dated 1 -7 -90 directed the petitioner to work on a vacant post of Chowkidar.
(3.) IT is alleged by the petitioner that he rendered his services as Chowkidar till 13 -8 -1991 and thereafter, was transferred from Khatima to Pilibhit Headquarters by order dated 29th July, 1991.;