M.Katju, J. - (1.) This special appeal has been filed against the impugned judgment of the learned Single Judge dated 5.1.1998.
(2.) Heard learned Counsel for the parties:
(3.) The respondent No. 1 (writ petitioner) was engaged on contract basis under a World Bank. Scheme as Junior Engineer by the Nagar Nigam,varanasi (the appellant No. 2 in this appeal). On 18.8.1992 the contract was terminated. The writ petitioner filed earlier Writ Petition No. 35106 of 1992 in which an interim order was passed but the writ petition was ultimately dismissed on 28.10.1997 vide Annexure-3 of the Stay Application in the Special Appeal.;