AMOD KUMAR Vs. DIRECTOR, TRAINING

JUDGEMENT

(1.) Heard Sri Rajeev Srivastava, Advocate, learned counsel for the appellant and Sri Amitabh Rai, Advocate, learned Additional Chief Standing Counsel appearing for respondent nos.1 and 2.

(2.) By means of the instant Special Appeal filed under Chapter-VIII, Rule-5 of the Allahabad High Court Rules, the Appellant has challenged the judgment and order dtd. 30/11/2021 passed by the Hon'ble Single Judge dismissing Writ Petition No. 2453 (Service Single) of 2008 (Amod Kumar vs. Director Training and Employment, Lucknow and 03 others).

(3.) On 8/1/2006, an advertisement was issued by the Director, Training and Employment, Uttar Pradesh inviting applications for selection on 11 posts of Instructor in the Trade of Mechanic (Tractor).