S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by petitioner against the letter dated 31.10.1999 whereby and whereunder his services have been terminated.
(2.) THE case of the petitioner is that he was engaged on daily wage and working since 1.2.1982 continuously and after about 17 -1/2 years, his services have been terminated though he was eligible for consideration of his case for regularisation as per Government Resolution No. 5940 dated 18.6.1993. It is stated that the name of petitioner was forwarded for regularisation vide Annexure -2 and persons similarly situated like Md. Irfan. in his case, this Court vide order dated 27.3.2001 in C.W.J.C. No. 2840/99(R) [See 2001 (21 JCR 112 (Jhr)l directed to regularise the service of said Md. Irfan. The judgment aforesaid was affirmed by a Division Bench in L.RA. No. 271/2001 as also by the Supreme Court in S.L.P. No. (Civil) No. 15175/2001.
(3.) IT was pointed out that Md. Irfan filed writ petition for regularisation of service and in the meantime, he was retrenched but the Court passed order in his favour on 27.3.2001.;