LAL JI Vs. DISTRICT MAGISTRATE, ALLAHABAD AND ANOTHER

JUDGEMENT

(1.) In 1977 the petitioner was appointed as Lekhpal, Vide order dated 19-9-1983 petitioner's services were terminated and appeal filed by him was dismissed. Hence this writ petition has been filed against the aforesaid order. The order of termination dated 19-9-1983 is simple order saying that service of petitioner is not required. But from perusal of appellate order it is clear that petitioner's services were terminated on the ground that he does not possess the requisite minimum qualification of High School. Prior to 5-7-1973 Service Rules of 1953 were applicable, and the minimum qualification was junior High School.

(2.) From appellate order it appears that new Lekhpal Service Rules were enforced with effect from 5-7-1978, whereby minimum qualification was raised from Junior High School to High School.

(3.) The appellate authority recorded a finding that the petitioner was not appointed in 1977 but appears to have been appointed prior to it. Initial appointment of petitioner either in 1977 or earlier has not been stated to be illegal and it it no body's case that the petitioner did not possess the minimum qualification at the time of appointment.