- (1.) RAJEEV Gupta, C. J. A. K. Joshi, Advocate for the pe titioner. Sri Subhash Upadhyaya, Brief Holder for the respondents. They are heard on admission.
(2.) PETITIONER Rajiv Sharma has filed this writ petition for the following reliefs: The petitioner, thus, in substance is seeking quashing of the impugned judgment dated 2/-05-1999 passed by State Public Services Tribunal, Lucknow in Claim Petition No. 63/1/1992. the pe titioner, in addition, is claiming a direc tion to the respondents to regularise his services. Petitioner Rajiv Sharma had filed the claim petitioner before the Public Services Tribunal for a direction to the respondents to regularise his services on the post of Jeep Driver and to pay him all the consequential benefits; and to pay him salary for his duty period from 01-01-1991 to 12-04-1991.
(3.) THE petitioner claimed that he was appointed as Jeep Driver on 04-04-1990; he continued on the said post from 04-04-1990 to 08-01-1991 with Collector, Haridwar; thereafter, he was transferred as driver on jeep of Addi tional Sub-Divisional Magistrate, Roorkee, where he worked upto 12-04-1991. On the above pleadings, the pe titioner claimed a direction for his regularisation on the post of Jeep Driver and also claimed salary for the period from 01-01-1991 to 12-04-1991.;