Bhat, J. - (1.) In this writ petition the petitioner seeks directions in the nature of mandamus directing the respondents not to interfere with the continuous service of the petitioner and with live functioning of the petitioner on the post of Assistant Clerk. The petitioner seeks further directions for regularisation of his services.
(2.) The petitioner's case is that he was appointed as junior clerk in the pay scale of Rs. 354-550 in the office of Assistant Registrar Co-operative Societies, Ghazipur. Vide order dated 10.10.83 he is said to have joined his duties on 22.10.83 in the Regional Office at Moradabad. His appointment was ad hoc but the said appointment was continued from time to time and he was still in service. By a subsequent order the petitioner is said to have joined in the office of Assistant Registrar Co-operative Societies Deoria. He was actually transferred to Ghazipur where he joined on 23.7.88. The petitioner is said to have served continuously for more than 240 days in a calendar year. The petitioner's services cannot be, therefore, dispensed with without taking recourse under the provisions of law.
(3.) The petitioner's case is that he was not being paid salary since 19.9.88. However, his juniors who were appointed subsequently to the petitioner's appointment are getting salary. He is said to have moved a representation also on 30.11.88 which was recommended by Assistant Registrar, Cooperative Societies, Ghazipur. Despite that the petitioner was not paid salary. The petitioner has not received any notice or any retrenchment compensation. The petitioner's services are liable to be regularised and he is entitled to get pay.;