A.S. Tripathi, J. - (1.) The petitioner has filed this writ petition for a direction. In the nature of mandamus directing the respondents to treat the petitioner in continuous service with effect from 15-7-1989 and to pay her salary every month regularly. It was further prayed that the salary due from 1-7-1991 be also paid to the petitioner.
(2.) The petitioner was originally appointed as a junior clerk. In the Collectorate of district Mau vide on an appointment order dated 15-7-1984 passed by the District Magistrate, Mau. The order of appointment was communicated to the petitioner on 17-7-1979. A true copy of the letter of communicated dated 17-7-1989 is filed on record as Annexure No. 2 to the writ petition. The petitioner joined her services immediately on receiving the said communication.
(3.) The petitioner was performing her duties as junior clerk diligently and to the satisfaction of the authorities concerned. She continued to work for more than a year without any break The Additional District Magistrate, Mau vide his order dated 30-1-1990 had intimated the petitioner and nine other selected candidate that they had been posted at various Tehsil offices from 1-2-1990 to 31-3-1990. It was a temporary appointment liable to come to an end with abolition of the post. It is alleged that even till to day none of the posts has been abolished. The petitioner was later on appointed at the district headquarter Mau. A photostat copy of the order dated 30-1-1990 is filed on record as Annexure No. 13 to the writ petition.;