Kaladhar Shahi, J. - (1.) HEARD learned counsel for the petitioner and the learned Standing Counsel. Petitioner, Mohd. Rehan Jafri has filed this writ petition for issue of a writ in the nature of mandamus commanding the respondents to regularise the services of the petitioner as Junior Engineer, in the department of Rural Engineering Services. On 30.8.1996, this Court passed an order directing the respondents to pay the salary to the petitioner as a regular employee and since then his regular salary has been paid to him.
(2.) A similar controversy arose in writ petition No. 81118 of 1990 Haider Rizvi v. State of U.P. and others. This petition alongwith bunch of petitions was decided by the Lucknow Bench of this Court on 21.7.1993. Thereafter, the respondents filed Special Leave Petition No. 20104 -20139 of 1994, which was dismissed by Hon'ble Supreme Court on 24.4.1996. Now the controversy has been finally set at naught by the Apex Court confirming the judgment and order dated 21.7.1993 passed by this Court, which squarely covers the point in dispute involved in the instant writ petition. Accordingly, the writ petition is allowed in terms of the judgment and order dated 21.7.1993 passed by this Court and confirmed by the Apex Court vide order dated 24.4.1996. The petitioner shall be deemed to be in regular service during the period he was allowed to work, but he shall not be entitled to back wages. There is no order as to costs. Certified copy of this order be issued to the learned counsel for the petitioner on payment of usual charges within three days.;