M.L. Bhat, J. - (1.) The petitioner prays for a writ of certiorari for quashing the order dated 14-6-1990 passed by the respondent No. 1 and for quashing the order dated 14-8-1991 passed by the respondent No.2, which was communicated to the petitioner by the respondent No.3 on 25-9-1991. He seeks a writ of mandamus commanding the respondents to permit him to work as Architect.
(2.) The learned counsel for the parties made a request on 20.8.1993 that this case be decided finally. Their request was granted and the case was heard finally at the admission stage and is being decided on merits. This request was made in an application for clarification of the interim order dated 10-10-1991. The facts of this case can be put in a brief compass.
(3.) The petitioner has passed graduation with Architecture from the Nagpur University. Thereafter he has done Post-graduation in Architecture from Delhi Schools of Planning and Architecture in the year 1977 and 1979 respectively. The petitioner was appointed as Associate Architect by the respondent No.1 and was to remain on probation for one year w.e.f. 21-12-1979. Copy of this order is contained in Annexure-1 to the writ petition. The petitioner is said to have joined the service on probation on 7-1-1980. He was subsequently confirmed as Associate Architect on 12-4-1984. This is revealed by a copy of the order contained in Annexure-2 to the writ petition. On 3-2-1989 the petitioner was promoted as Architect by the respondent No.1. This is reflected by the copy of the order contained in Annexure-3 to the writ petition.;