D.K.Seth, J. - (1.) By the order dated 21.2.1990 (Annexure-2), the petitioner was asked to carry on the work of Junior Engineer (Technical) in a vacant post for a period of two months or till joining of a regular Junior Engineer on ad hoc basis. By order dated 17.7.1991 (Annexure-11), the petitioner was asked to handover charge to regular Junior Engineer, who had joined the post. The petitioner has challenged this order by means of this writ petition.
(2.) Mr. Madan Lal Srivastava holding the brief of Mr. Janardan Sahai, learned Counsel for the petitioner, relied on a Government Order dated 19th September, 1981 (Annexure-13) and contended that in view of the said Government Order, the petitioner cannot be removed.
(3.) On the basis of such allegation, the petitioner has obtained an interim order and is still coninuting in the said post.;