- (1.) Heard Sri R.C. Saxena, learned Counsel for the petitioner and Sri Gaurav Mehrotra, Advocate appearing for the High Court.
(2.) Petitioner has filed instant writ petition inter-alia seeking for a writ of certiorari for quashing the order dated 24.7.1989 and to direct the respondents to immediately put the petitioner back on job and pay him full salary including the arrears w.e.f. 16.7.1987.
(3.) According to the Counsel for the petitioner, vide an order dated July 15, 1987 issued by the Registrar, High Court of Judicature at Allahabad under the orders dated 14.7.1987 of the Hon'ble the Chief Justice, the petitioner was appointed as officiating Routing Grade Assistant on the establishment of the Hon'ble Court at Lucknow in the pay scale of Rs. 354-550. Thereafter, petitioner completed all the formalities in terms of the order dated 15.7.1987 and gave joining to the learned Additional Registrar, Lucknow Bench but he did not allow joining by saying that joining on the post has been stayed till further orders.;