HIRAMAN Vs. STATE OF U P

JUDGEMENT

(1.) This special appeal arises out of an order passed by learned Single Judge dated September 29, 1993.

(2.) We have heard the counsel for the appellant Sri Ram Niwas Singh and Sri H.S.N. Tripa-thi, appearing for the respondent No. 4. As agreed between the parties this special appeal is being disposed of finally at the admission stage.

(3.) The brief facts giving rise to this appeal are as follows:Karunesh Kumar Srivastava, petitioner in Writ Petition No. 444 of 1991 and respondent No. 4 in the present special appeal, filed the aforesaid writ petition seeking a writ of mandamus, commanding the opposite party to appoint him as a clerk in the Nehru Intermediate College and pay salary on the facts stated in the writ petition.