Rakesh Tiwari, J. - (1.) Heard Sri Prakash Padia counsel for the petitioner; Sri G.D. Misra, counsel for the respondents and perused the record.
(2.) Sri Padia, counsel for the petitioner states that he was granted time to file rejoinder affidavit and he communicate the same to his client but has received no response as such, no rejoinder affidavit could be filed. In view of this statement of Sri Padia, the case is being decided on merits, at the admission stage, with the consent of counsel for the parties.
(3.) Counsel for the petitioner submits that the petitioner was initially appointed on 31.3.1994 on contract basis for a period of one year on the post of Dughdbshala Prabhari on fixed salary of Rs. 1800/-. There after, he was appointed from time to time on different posts on contract basis. He was not permitted to work w.e.f. 5.7.2004. The petitioner moved representations but no heed was paid and hence this petition.;