Sangeeta Chandra, J. - (1.) The petitioner appellant is before this Court challenging the judgment and order dated 3.1.2017 passed by the Hon'ble Single Judge dismissing the writ petition filed by the petitioner challenging the order dated 21.4.2011 passed by the respondent no.2, Director Higher Education, U.P. Allahabad and praying for issuance of a mandamus commanding the authorities to regularise the services the petitioner in pursuance of judgment and order dated 11.6.2010 passed by this Court in Writ Petition No. 34508 of 2010.
(2.) The case set up by the petitioner appellant is that he was engaged on contractual basis as Rs. 2,500 per month as clerk by the Secretary of the Board of Management of D.B.S College, Govind Nagar, Kanpur, which is affiliated to Chattarapati Sahu Ji Maharaj University, Kanpur Nagar and salary of teachers and other employees of the institution are being paid by the State Exchequer under the Chapter (XI) A of the U.P State University Act, 1973.
(3.) The petitioner appellant has alleged in his writ petition and also this Special Appeal that since he was engaged on 2.12.2000 by the institution and he worked continuously as clerk and was duly qualified and despite several representations he was not reqularised and therefore he filed Writ Petition No. 34508 of 2010 Laxmi Kant Verma v. State of UP and others , wherein this Court had finally disposed of the writ petition on 11.6.2010 with a direction to the authorities that "if the petitioner is qualified for the post and is satisfactorily working, he shall be regularised in service from 2.12.2000 and shall be paid salary accordingly.";