DEVENDRA KUMAR ARORA,J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.) Petitioner has filed the instant writ petition, challenging the order dated 8.9.2011 passed by the Director, Agriculture, U.P., Lucknow, whereby his claim for regularization in Class-IV establishment has been rejected.
(3.) Submission of learned counsel for the petitioner is that the petitioner was engaged as Watchman (Chowkidar) on daily wage basis w.e.f. 4.6.1989 but without any rhyme or reason, his services were terminated w.e.f. 25.2.1994. Feeling aggrieved, the petitioner approached this Court by means of writ petition No. 2159 (SS) of 1994 assailing his disengagement as the persons junior to him were retained. This Court, while entertaining the writ petition, vide interim order dated 29.4.1994, directed the opposite parties to allow him to continue in service. In pursuance to the interim order dated 29.4.1994, the petitioner was allowed to continue in service and for intervening period, the petitioner was paid full salary. However, this Court, vide order dated 29.7.1999, disposed of the aforesaid writ petition with the direction that in case juniors to the petitioner in the same division are working, the petitioner shall also be allowed to work and to consider his case for regularization.;