KRISHNA KUMAR PHULERA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri S.N. Babulkar, Sr. Advocate assisted by Sri Anil Bisht & Tumul Nainwal, Advocate for the Appellant, Sri U.P.S. Negi, learned Additional Advocate General for the Respondents No. 1,2 and 3, Mr. Ashish Joshi, Advocate for the Respondent No. 5 and none for the Respondents No. 4 and 6.

(2.) PRESENT special appeal has been filed against the judgment dated 20th August, 2004 passed by the learned Single Judge by which the writ petition filed by Krishna Kumar Phulera being Writ Petition No. 2583 of 2001 has been dismissed on the ground that his appointment was not in accordance with provision of Section 18 of the Uttar Pradesh Secondary Education Service Commission and Selection Board Act, 1982 (Act No. 5 of 1982).

(3.) ACCORDING to the case of the Petitioner on 16th July, 1991, he was appointed as a teacher in LT Grade in English Subject as will appear from the appointment letter. The appointment letter shows as under: