JITENDRA SINGH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) We have perused the impugned Judgment and order dated 19.12.2002 passed by learned Sessions Judge in Writ Petition No. 54389 of 20O2 giving rise to the present special appeal. By means of the said judgment, aforesaid writ petition has been dismissed.

(2.) We have perused the record of the Special Appeal, which includes copy of the writ petition as well.

(3.) Petitioner was appointed on the post of Stenographer in Fast Track Court in the Judgeship of Etah on 27.8.2002 ; copy of appointment letter has been filed as Annexure-1 to the affidavit filed in support of the Stay application. The appointment letter, particular page 18 to the paper book, itself mentions : "You are hereby temporarily appointed as Steno.................for a period till the Fast Track Courts run. It is made clear that as soon as Track-Courts cease to run, your services shall also cease accordingly....................."