Dr. Devendra Kumar Arora, J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel for respondents.
(2.) Petitioner, who was engaged purely on temporary basis from time to time on the post of Peon in the office of Tehsildar, Gonda, apprehending his retrenchment/removal, knocked the door of this Court by filing instant writ petition and this court while entertaining the writ petition passed an ad -interim order dated 22.4.1992, which reads as under: - "In the meantime, it is provided that the petitioner who has been working on the post of Peon in Nazarat, Tehsil Gonda from December, 1988 with artificial breaks shall be allowed to continue to work, if work and post is available."
(3.) It appears from the records that after the interim order, referred to above, the petitioner was allowed to continue and vide order dated 6th August, 1996 the District Magistrate gave the petitioner temporary appointment against the vacancy caused due to transfer of one Sri Meharwan Ram, Peon to District Udhamsingh Nagar, subject to the order of this Court to be passed in the instant writ petition. Unfortunately, nearly after twenty years, his writ petition was dismissed for want of prosecution on 25th April, 2012 which came to his knowledge on 9th February, 2015 when a letter was written by the Nazarat Sec. of the respondents about the dismissal of writ petition for want of prosecution. The recall application of the aforesaid order dated 25.4.2012 was dismissed on 17.4.2015 observing that the application was moved with a delay of nearly two years and ten months.;