WAHAB UDDIN Vs. KM.MEENAKSHI GAHLOT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Allahabad vide order dated 23.01.2020 passed in Special Appeal No.638 of 2012 by which the Division Bench of the High Court has dismissed the said appeal and has confirmed the judgment and order passed by the learned Single Judge by which the learned Single Judge has allowed the writ petition preferred by the Respondent No.4 herein and quashed and set aside the appointment of the appellants herein, the original Respondent Nos. 3 to 5 whose appointments have been quashed by the High Court have preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Mr. Pardeep Gupta, learned counsel appearing on behalf of the appellants has vehemently submitted in the facts and circumstances of the case more particularly when the appellants worked for almost 29 years and that too after the High Court of Allahabad vide its order dated 22.05.1990 approved the appointment of the appellants as Stenographers and directed the District Judge, Moradabad to issue the appointment letters and in accordance with the same the appointment letters dated 05.06.1990 were issued, it is not justified to quash their appointments.