VEER SINGH GOSAIN S/O LATE SHRI KALYAN SINGH GOSAIN Vs. THE STATE OF U.P., THROUGH THE PRINCIPAL SECRETARY, FINANCE SERVICES-3, GOVERNMENT OF U.P.,

JUDGEMENT

(1.) Heard Sri Sudhanshu Dhuliya, Sr. Advocate, assisted by Sri Vipul Sharma, Advocate for the petitioner and Standing Counsel for the respondents.

(2.) By the present writ petition, the petitioner has prayed for a writ of mandamus directing the respondent No. 2 to implement the Government Order dated 29.07.1992 (Annexure No. 2 to the writ petition) and give a retrospective benefit to the petitioner by appointing/promoting him as Accountant with effect from 01.01.1986. Further prayer has bene made for a writ of mandamus directing the respondents to give all other benefits to the petitioner, to which he has been deprived so far.

(3.) Briefly stated, according to the case of the petitioner, he was appointed as Junior Clerk in the Planning Department, U.P., on 03.09.1969 and the petitioner joined as Junior Clerk in Zila Parishad on 01.10.1970.