Pradeep Kumar Singh Baghel, J. - (1.) PETITIONER was engaged as Registration Clerk in the office of Sub -Registrar, Bhadohi on daily wage basis sometimes in 1987 and 1988. He has filed the present writ petition for the following reliefs: - I) a writ order or direction in the nature of mandamus directing the respondents to consider the claim of petitioner for regularization on the post of registration clerk in Stamp and Registration Department in the view of judgment and order dated 11.05.2004 of this Hon'ble Court passed in Civil Misc. Writ Petition No. 1429 of 2002 as well as the directions given by the Hon'ble Apex Court in Khagesh Kumar case and also in view of Government Order dated 08.09.2010. II) Any other writ order or direction which this Hon'ble Court may deem, fit and proper in view of the facts and circumstances of the case so that justice may be done. III) And award cost of the petition.
(2.) BRIEF facts of the case are that petitioner was engaged on daily wage basis as Registration Clerk in 1987 and 1988. In pursuance of the order of the Supreme Court in the case of Khagesh Kumar Vs. Inspector General of Registration, petitioner filed an application before the Inspector General of Registration to continue on daily wage basis or to regularize him in service. His application was rejected by Inspector General of Registration vide order dated 26th August, 1996. Aggrieved by the said order, petitioner has filed a Writ Petition No. 27708 of 1998 before this Court. The said writ petition was disposed of on 2.1.2001. This Court has permitted petitioner to make fresh representation before the competent authority. In compliance thereof his representation was rejected on 2.6.2001.
(3.) AGGRIEVED by the said order, petitioner filed a Writ Petition No. 14129 of 2002 and this writ petition was clubbed along with other petitions filed by similarly situated persons. All the petitions were allowed by a common judgment and order of this Court dated 11.5.2004.;