- (1.) The petitioner was appointed as a Clerk in Birati Vidyalaya for Girls on purely temporary basis on a fixed remuneration of Rs. 500/- per month with effect from 17.11.1998.
(2.) It appears from Annexure P-3 to this writ petition that at the time of giving such appointment, an assurance was given to the petitioner that his claim for appointment on regular basis will be considered on priority basis when recruitment will be made to the said post of the clerk in accordance with law.
(3.) The petitioner claims that the petitioner is still rendering his service in the said post.;