Anil Kumar, J. - (1.) Heard Sri M.G. Tripathi, learned counsel for petitioner, Sri Badrul Hasan, learned Additional Chief Standing Counsel and perused the record.
(2.) Facts in brief of the present case are that petitioner's husband Chandra Pratap Singh (now deceased) was daily wager employee working on the post of Registration Clerk in the office of Sub Registrar, Tarabganj, Gonda, in the year 1991, his services were orally terminated, so approached this Court by filing Writ Petition No. 4523 (SS) of 1991.
(3.) On 02.08.1991, this Court has passed an order, on reproduction reads as under: - - "List after six weeks to enable the standing counsel to seek instructions. IN the meantime, it is provided that in case, the persons who were appointed alongwith the petitioner are being still allowed to continue, the petitioner shall also be accommodated and allowed to work.";