RAJESH TANDON,J. - (1.) HEARD the learned Counsel for the parties.
(2.) BY the present writ petition the petitioner has prayed for the issue of a writ in the nature of mandamus directing the respondents to consider the case of the petitioner for regularisation. Briefly stated the facts giving rise to the present writ petition are that the petitioner was initially appointed on 30.9.1991 by the Children Development Project Officer on daily wages as Junior Clerk and he has joined the services on 1.10 1991. The petitioner has stated that his services were terminated as one Sri Prakash Chandra Bahuguna was appointed by the Commissioner, Garhwal Mandal vide order dated 6.6.1993 on adhoc basis due to which the services of the petitioner were terminated by order dated 1.11.1993. Against which the petitioner has filed a Writ Petition No. 44462 of 1993 before the Allahabad High Court and the Court has directed the respondents to treat the petitioner in service on the post of Junior Clerk on daily wages and to pay the salary. The petitioner has stated that on 21.10.1994 an interview of daily wager Junior Clerks was taken but the Children Development Project Officer, Vikas Nagar, Dehradun had no information regarding such interview due to which the petitioner could not attend the interview. However, on 29.10.1994 the Bal Vikas Pariyojana Adhikari wrote a letter to the Director, Bal Vikas Sewa Evam Pushtahar requesting to conduct an interview for the petitioner in future. The petitioner has submitted that 19.11.94, 30.11.94 and 25.1.95 was fixed for typing test and interview but due to some reasons the interview and typing test could not be held and, therefore, the Bal Vikas Paviyojana Adhikari, Vikasngar wrote a letter to the Director, Bal Vikas Sewa Evam Pushtahar on 8.3.1995 that the service of the petitioner may be regularized.
(3.) THE petitioner has submitted that he has made several requests to the respondents authorities for regularisation of his services but no order has been passed. Hence the writ petition.;