NAUNIHAL HAIDAR Vs. ASSISTANT SETTLEMENT OF CONSOLIDATION

JUDGEMENT

(1.) The present Special Appeal has been filed against the judgment and order dated 15.04.2019 passed in Writ A No. 16860 of 1991 (Naunihal Haider Vs. Assistant Settlement Officer, Consolidation, Badaun and others) whereby a learned Single Judge has rejected an application for recall of order dated 26.10.2017.

(2.) Heard Sri Hari Shankar Chaurasia, Advocate holding brief of Sri Hari Bhawan Pandey, learned counsel for the petitioner-appellant and Sri A.K. Goel, learned Additional Chief Standing Counsel and have perused the record.

(3.) The present case has a long and old background. The petitioner-appellant was initially appointed on the post of Lekhpal on temporary basis in the year 1987. His engagement was extended from time to time and ultimately the services of the petitioner-appellant were dispensed with in the year 1991.