LAKSHMI NARAIN DUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court, aggrieved by the judgment dated 16.08.2017, whereby the Division Bench of the High Court declined to interfere with the judgment dated 17.07.2012 passed in Writ A. No.33265/201 The learned Single Judge had rejected the request of the appellant to interfere with the order of the Competent Authority declining approval to his appointment.

(3.) In the nature of order we propose to pass, it is not necessary to go into the factual matrix. Suffice it to note that the issue pertains to the service of the appellant under the Management.