NIRMALJIT KAUR,J. - (1.) The prayer in the present writ petition is to allow the petitioner to join on the post of Lower Division Clerk (L.D.C.) in pursuance to the appointment Order dated 01.07.2013 with a further prayer to set aside the Order dated 17.10.2014 vide which the posts of L.D.C. in pursuance to the advertisement dated 14.02.2013 have been abolished.
(2.) The facts in short are that the petitioner was granted appointment on the post of L.D.C. vide Order dated 01.07.2013. He was required to join by 15.07.2013. The petitioner did not join by the said date. Thereafter, the present writ petition has been filed on 12.10.2015 i.e. after almost 2 1/2 years seeking a direction to allow him to join on the said post.
(3.) While praying for the relief, learned counsel for the petitioner contended that the order granting appointment was dispatched on 15.07.2013 itself i.e. on the date when he was required to join. Hence, he could not have joined on the same day. Accordingly, he went to join on 18.07.2013 but he was not permitted to join. It is stated that he has also filed his representation on 18.07.2013 itself but neither he was allowed to join nor his representation has been decided till date.;