VINOD KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Indra Mani Tripathi, learned Counsel for the petitioner and Sri Raj Kumar, learned Standing Counsel, for the State respondents.

(2.) Restoration application has been filed on behalf of Sri Indra Mani Tripathi, learned Advocate, for recalling the order dated 25.2.2002. Justification given in the restoration application is sufficient, therefore, the restoration application No. 103444 of 2002 is allowed, order dated 25.2.2002 is recalled and the present Writ Petition No. 17665 of 1990 is restored to its original number and is being heard and decided on merits.

(3.) In this petition prayer has been made to quash the order dated 13.4.1990 (Annexure-2 to the writ petition), where by the petitioner's service was terminated by an order simplicitor.