MANBIR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned senior advocate assisted by Sri Siddharth Khare, learned counsel for the petitioner and Smt. Subhash Rathi, learned Additional Chief Standing Counsel for the State-respondents.

(2.) This writ petition has been filed praying for the following relief:

(3.) Briefly stated, facts of the present case are that the petitioner was appointed as Assistant Prosecutor on 05.09.1970. Subsequently, he was promoted on the post of Public Prosecutor and further promoted on the post of Senior Public Prosecutor on 17.07.1999. He retired from service on 31.12.2004.