- (1.) HEARD Mrs. M.M. Pal, learned counsel for the petitioner and Mr. Mahesh Kumar Sinha, learned Junior Counsel to the Additional Advocate General.
(2.) ALMOST two years ago, i.e. 8.1.2001, this Court granted six weeks time to the State to seek instructions and file necessary, affidavit. The order was passed upon the prayer made on behalf of the State itself which had requested for six weeks time to do the needful so that upon receipt of affidavit the case could be disposed off. Today, after almost two years, when this case has been called out, the learned counsel for the respondents stated that he has yet to receive instructions and on that score alone he has not been able to file affidavit. Taking into consideration the aforementioned laches on the part of the State this Court is not inclined to grant any further opportunity to them and consequently, the right to file Affidavit by the State is hereby closed and the case is taken up on its merits on the basis of pleadings made in the writ petition itself.
(3.) ON 3.1.1986 the petitioner was issued with a formal letter of appointment recognizing his work with effect from 20.10.1986 and therefore the appointment letter was specific to the extent that his appointment was with effect from 20.10.1986. The appointment was on daily wages and against a sanctioned post of a typist.;