SARAJUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) In view of the order passed by Hon'ble the Supreme Court dated March 15, 1993 in Special Leave Petition (C) No. 13788 of 1992, Senior Judge of this Court directed that this case be listed before me every third day in the cause-list until the hearing concludes. The writ petition initially was directed to be connected with a few other petitions as referred to in paragraph 27 of the writ petition. However, in view of the order passed by Hon'ble the Supreme Court this writ petition was del inked and was taken up for hearing separately.

(2.) I have heard the learned counsel for the petitioner as also the learned Standing Counsel.

(3.) The case of the petitioner, in short, is that he was engaged as a Junior Clerk in the Establishment of Rural Engineering Services Department on November 12, 1967 and he has continuously been working since then except artificial 'gap'. Annexure -1 to the writ petition contains two experience certificates certifying that the petitioner had worked during the following period : 12-11-87 to 11-2-88 13-2-88 to 31-1-89 1-2-89 to 31-1-90 4-2-90 to 31-3-90