(1.) The Appellant/Petitioner has filed present writ appeal as against the order dated 08.09.1999 passed in W.P.No.3876 of 1988, by the Learned Single Judge of this Court. The Learned Single Judge while passing orders in the writ petition has inter alia observed that
(2.) Being dissatisfied with the order of the Learned Single Judge passed in W.P.No.3876 of 1988 dated 08.09.1999, the Appellant/Writ Petitioner has projected this writ appeal before this Court.
(3.) The Learned counsel for the Appellant/Petitioner urges before this Court that the Learned Single Judge erred in dismissing the writ petition by misconstruing the impugned order of the respondent in Ref.No.435/A2/86-87/2250 dated 30.11.1987, as not the order of dismissal of the Appellant/Petitioner from his service but only a consequential order of the dismissal of the Appellant which was not challenged by him.