- (1.) Heard Shri Pankaj Kumar Srivastava, learned counsel for the petitioner and Shri S.C. Pathak, learned Standing Counsel for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for quashing the impugned order dated 1.12.2012 and the order dated 5.10.1999 passed by the District Magistrate, Allahabad-respondent no.2. He has further prayed for direction to the respondents not to interfere in his peaceful functioning and to give his salary regularly month to month basis and provide all the benefits of service and other emoluments.
(3.) It appears from the record that the petitioner was engaged as Seasonal Collection Amin in Tehsil Soraon, District Allahabad in the year 1991. Since he was not regularized in service, he filed a Writ Petition No.4585 of 1998. The said writ petition was disposed of on 11.2.1998 with direction to the District Magistrate, Allahabad to consider the claim of petitioner for regularization in service as per Collection Amins Rules, 1974 as amended in 1992 and pass appropriate orders within two months. In pursuance thereof, the District Magistrate, Allahabad passed an order on 10.7.1998 accepting the claim of the petitioner and directed that the petitioner be regularized and appointed as Collection Amin. By the order dated 25.7.1998 the Sub Divisional Magistrate, Phoolpur, District Allahabad appointed the petitioner as Collection Amin on one year probation under the U.P. Collection Amin's Services Rules, 1974 against the substantive vacancy, though his appointment was temporary. The petitioner joined on the said post on 27.7.1998 and his probation had come to an end on 26.7.1999.;