- (1.) Heard learned Standing Counsel for petitioner. None appeared on behalf of respondent-2 though called in revise, hence, we proceed to decide the matter after hearing learned Standing Counsel.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 27.03.1996 passed by Uttar Pradesh Public Service Tribunal (hereinafter referred to as "Tribunal") allowing Claim Petition No.1512 of 1993 declaring that claimant-respondent-2 has continued on ad hoc basis as temporary government servant by appointment letter dated 21.08.1991 and treating his service to be continued, he shall be given benefit of all salary etc.
(3.) Facts in brief giving rise to present writ petition is that claimant-respondent-2 admittedly was appointed by appointment letter dated 21.08.1991 passed by Deputy Director, Soil Conservation, Muzaffar Nagar for a period of three months on a fixed salary of Rs.950/- as 'Junior Clerk' in Land Conservation Unit, Saharanpur. However, he continued in service even after expiry of three months for which he was appointed. Ultimately, he ceased to work by impugned order dated 21.08.1991.;