Shiv Kumar Sharma, J. - (1.) The service of the appellant and other seven similarly situated field workers engaged in National Malaria Eradication Programme came to the orally terminated on June 6, 1989. Said order had been challenged by them individually by filing writ petitions before the Single Bench of this Court. s Learned Single Judge allowed seven writ petitions of Siya Ram. Bhim Raj, Ram Gopal, Jai Narain Meena, Ram Lal, Radhey Shyam and Kajod Mal Meena vide order dated June 25, 1991 and issued directions thus: "Consequently these writ petitions are allowed. Retrenchment of the petitioners from service by the respondents is declared as illegal and 1r) void. The petitioners should be reinstated in service with all consequential benefits regarding continuity of service etc. The petitioners shall also be considered for regular appointment as Class IV servants in accordance with the Rules of 1963 and the Government Circular dated 23.1.1986. The respondents shall pay cost of Rs. 500/- to each of the petitioners."
(2.) It appears that after implementation of the order passed by this Court the appellant instituted writ petition that could only be heard on May s 31, 2001 on which date counsel for appellant did not appear and the writ petition was dismissed on merits. Against this order that the instant special appeal has been preferred by the appellant.
(3.) We have heard the submissions advanced before us and scanned the material on record.;