SUDHIR AGARWAL, J. - (1.) HEARD Shri K.K. Tripathi, learned Counsel for the petitioner.
(2.) THIS writ petition is directed against the order dated 9-9- 1999 passed by the District Magistrate, District Mirzapur, on the representation filed by the petitioner rejecting his claim for appointment on the post of Collection Amin pursuant to the Government order dated 4-6-1975. In brief the case of the petitioner is that he was engaged as an officiating Consolidation Lekhpal in the Consolidation Department from 1-7-1981 to 21-10-1984 and thereafter his services came to an end. Claiming benefit on the basis of Government Order dated 4-6-1975 he sought appointment against a vacancy of Collection Amin etc. or in the office of the Collector, Mirzapur, treating him as a retrenched employee but no heed was paid, thus he approached this Court in writ petition No. 2612 of 1993 which was disposed of by order dated 25-11-1997 with following directions: “Heard learned Counsel for the parties. The order dated 2-5-1997 is recalled. The respondents are directed to consider the case of the petitioner for appointment as Collection Amin, if there is any vacancy to the said post”. With these observations, this writ petition is disposed of.”
(3.) PURSUANT to the aforesaid order the case of the petitioner was considered by the Collector, Mirzapur but he rejected his claim by the impugned order.;