- (1.) This special appeal is directed against the order dated 7th October 1991 of the learned Single Judge of this court under which the learned Single Judge has allowed the S.B. Civil Writ Petition No. 1890/1991 filed by respondent No. 1 Devkinandan.
(2.) Jawahar Rozgar Yojana is a central scheme in order to provide employment to rural poor section. Certain posts of Lower Division Clerks on daily wages were created upto 28th February 1989 in the various Panchayat Samitis and the Additional Collector (Development) Alwar under his order dated 27th August 1990 appointed as many as 14 persons on daily wages basis as L.D.Cs. upto 28th February 1991 for the proper implementation of the Jawahar Rozgar Yojana (for short JRY). So far as the petitioner is concerned, he was appointed and posted as L.D.C. on daily wages basis under the aforesaid order in Panchayat Samiti Kathumar District Alwar.
(3.) As the appointment of the petitioner was only upto 28th February 1991, the post was also created only upto that date, his appointment came to an end after eflux of time and thereafter it was not extended. The petitioner filed a writ petition in this court on the ground that the action of the respondents amounts to retrenchment.;