JAGPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Parthiv K. Goswami, learned senior counsel for the petitioner and Shri Tanmaya Agarwal, learned counsel for the respondents were heard on merits.

(2.) Under challenge is the judgment and order dtd. 4/9/2017 passed by the Division Bench of the High Court whereby the Special Appeal was allowed after setting aside the judgment and order of the learned Single Judge dtd. 31/10/2012 allowing the Writ Petition No.25718 of 2011.

(3.) The result of the impugned order is that the services of the petitioner who was appointed as the temporary Collection Peon stood terminated, notwithstanding, the subsequent promotion earned by him on the post of Collection Amin on the strength of his continued working under the interim order passed by the High Court.