RITU RAJ AWASTHI, J. - (1.) HEARD learned counsel for the petitioner as well as Mr. Deepak Singh holding brief of Mr. I.P.Singh, learned counsel for the opposite parties and perused the records.
(2.) THE writ petition has been filed seeking a direction to the opposite parties to absorb the petitioner on the post of Driver and pay salary of the said post. The petitioner has also challenged the order dated 20.12.2004 whereby the representation of the petitioner for appointment on the post of Driver has been rejected. Learned counsel for the petitioner submits that the petitioner was appointed in the year 1979 on the post of Chaukidar in the work-charged establishment. In the year 1998, he was directed to perform the duty of the Driver by the concerning Executive Engineer. Thereafter from time to time he has performed the work of Driver in the Office of the opposite parties. However, neither he has been absorbed on the post of Driver till date nor he has been paid salary for the post of Driver, however, the work of Driver has been taken from him. It is also submitted that the petitioner is still performing the work of Driver in the Office of opposite party no. 4.
(3.) IT is contended that the petitioner has a right to be considered for appointment on the post of Driver since the work of Driver has been taken from him.;