Amaresh Kumar Singh, J. - (1.) Heard the learned counsel for the petitioner and the learned counsel for the non-petitioner.
(2.) The only question which arises for decision in this writ petition is whether the order dated 16-3-89 (Annex.2) by which the services of the petitioner were terminated with effect from the afternoon of 16th March, 1989, is in contravention or the interim order issued by a Division Bench of this Court in Writ Petition No. 682 of 1989, Moinuddin Agwan v. The Project Director and another , and if so, what relief should be granted to the petitioner.
(3.) It is not disputed that the petitioner filed D. B. Civil Writ Petition No. 682/89 (which has been converted into S. B. Civil Writ Petition No. 682/89) in this Court seeking a direction to the respondents to regularise the services of the petitioner or to place him on permanent footing and to pay him regular pay scale applicable to Lower Division Clerks and to make Rules/Regulations/Norms for regulating the recruitment and conditions of service of the employees working in the Integrated Guinea Worm Eradication Project or to adopt the Work-charged Service Rules, 1964. The petitioner also filed D. B. Civil Misc. Stay Petition No. 629/89 seeking a direction to the respondents not to terminate the service of the petitioner after 17-3-89. A Division Bench of this Court on 9-3-89 passed an interim order in the following words : "Meanwhile, services of the petitioner shall not be terminated, if any person junior to him, is retained in service.";