Tarun Agarwala, J. - (1.) Heard the learned counsel for the parties.
(2.) The petitioner is working as a Seasonal Collection Peon and has approached the Court for the third time with regard to his regularisation on the post of Collection Peon. The earlier two claims were rejected on various reasons. The last claim of the petitioner was rejected, on the ground, that he had not made sufficient recovery in the last four faslies.
(3.) The petitioner filed Writ Petition No.63053 of 2007, which was allowed by a judgment dated 12.8.2009 directing the authorities to reconsider the matter in the light of the observations made therein.;