Rajesh Balia, J. - (1.) The appellant is an unsuccessful petitioner whose services were 1 brought to an end vide order dated 15.6.1991 by ordering that the services of the petitioner appellant L. not extended beyond 30.6.1991.
(2.) The chronological events which are not in dispute can be noticed to understand the controversy in its correct perspective.
(3.) By order dated 28.2.1989, the petitioner was appointed as a Lower Division Clerk by the District & Sessions Judge, Balotra for a period of three months under Rule 23(3) of the Rajasthan Sub-ordinate Courts (Ministerial Establishment) Rules, 1986 (hereinafter referred to as the Rules, 1986). It was clarified in the order that in future he can be appointed only if he is regularly to selected in the competitive examination held under the Rules of 1986 for regular recruitment.;