CHATRAPAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal, by special leave, is directed against the judgment and order dtd. 8/1/2019 passed by the High Court of Judicature at Allahabad in Writ Petition (C) No. 297 of 2008, whereby the High Court has dismissed the petition of the appellant being devoid of merit.

(3.) The facts, briefly stated, are that the appellant was appointed on permanent basis on the post of Ardly (a class IV Post) in the Bareilly Judgeship. The appellant was transferred and posted as Process Server in the Nazarat of outlying court of Baheri, District Bareilly on 24/8/2001. In compliance of the transfer order, the appellant joined the Nazarat Branch in Baheri, District Bareilly as Process Server on 31/8/2001 but he was being paid the remuneration of Ardly.