VIKRAM NATH, J. - (1.) THE petitioner has filed this petition claiming salary for the period from August, 1999 to July, 2000 and also seeking a direction to the respondents to regularize his services on the vacant post of driver in the office of District Inspector of Schools, Bijnor (respondent No. 3).
(2.) I have heard Sri D.P. Misra, learned Counsel for the petitioner and learned Standing Counsel. The petitioner was appointed on daily wages by the Secretary of Zila Sakcharta Samiti, Bijnor vide order dated 3.3.1997, as a driver on daily wage to continue till his services are required in the Sakcharta Abhiyan. According to the petitioner he continued to work till May, 2001 when his services were dispensed with as the petitioner had filed a writ petition before this Court claiming the above mentioned relief and this Court had passed an interim order dated 8.5.2001, directing the respondent No. 3 the District Inspector of Schools, Bijnor to pay the salary to the petitioner for a period of one year from May, 1999 to July, 2000.
(3.) IT is submitted on behalf of the petitioner that in the meeting dated 30.12.2000 of Zila Sakcharta Samiti in which apparently the District Inspector of Schools was also present as his consent/agreement was recorded by the District Magistrate who is the President of the said Samiti that for the period of one year for which the jeep was used by the District Inspector of Schools, Bijnor, the liability for payment of salary/wages will be of the District Inspector of Schools and he shall ensure payment of the same.;