- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties.
(2.) THE petitioner was engaged as ad hoc Class IV employee on the post of process server in the pay scale of Rs. 750/- to 940/- in the District Court Sonbhadra on ad hoc basis vide order dated 4-2-2007. His engagement has due to reason that one Sri Gyan Prakash Mishra Process Server worker in the Admn. Office (main) District and Session Court Sonbhadra had gone on medical leave. The appointment letter of the petitioner appended as Annexure No. 2 shows that engagement of the petitioner is purely temporary and his services were liable to be terminated at any time without notice. The engagement order of the petitioner is as under : "you are hereby temporarily appointed on the post of Process Server in th pay scale of Rs. 750/- to 940/- plus allowances as admissible from time to time since 4-2-1997 to 5-3- 1997 on proceeding medical leave of Sri Gyan Prakash Misra Process Server in the Admn. Office (Main) District and Session Court Sonbhadra. You should note that your services are of purely temporary nature and may be terminated at any time without notice. In case the above conditions are accepted to you please report for duty immediately. "
(3.) THE petitioner further claims that thereafter his name was brought on the muster roll on the employees of the judgeship and that one fine morning he was told not to come for work anymore. Aggrieved by the order the petitioner filed a writ petition No. 35568 of 1999, which was disposed of on 30-8-1999 directing the respondent to decide the representation of the petitioner.;