- (1.) We need not enter into any of the issues which have been raised in the present Special Appeal filed by respondent No.5 (petitioner in Writ Petition No.5000 (S/S) of 1997 filed before the Lucknow Bench of this Court) for challenging the order passed by the learned Single Judge in the matter of his absorption as Regional Inspector (Technical) in U.P. State Roadways for the simple reason that the appellant namely Virendra Kumar Singh had filed Writ Petition No.5000 (S/S) 1997 with the following reliefs:- "Issue a writ order or direction in the nature of mandamus commanding the opposite parties to consider the case of the petitioner for appointment on the post of Regional Inspector (Technical). Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to allow the petitioner to work and discharge his duties on the post of Regional Inspector (Technical) and pay him salary and allowance attached to the said post each and every month and when the same falls due."
(2.) In the said writ petition an interim order was granted on 9.7.1999 and pursuant to the proceedings initiated for non-compliance of the said interim order, the State Government on 5.8.2003 issued the following order:- JUDGEMENT_43_LAWS(ALL)9_20161.htm
(3.) From the simple reading of the aforesaid Government order, it is apparent specifically from the underlined portion that the appellant was appointed as Regional Inspector (Technical) only because of the pendency of the Writ Petition No.5000 (S/S) of 1997 and the interim order passed therein.;