RAM SINGH JATAV Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This intra-court special appeal has been preferred against the judgement and order dated 19.5.2014 passed in Civil Misc. Writ Petition No. 20496 of 1998 (Ram Singh Jatav Vs. Principal Secretary, Nagariya Garibi Unmulan Shahariya Rozagar Yojna, Lucknow & Others).

(3.) The background of the dispute has been summarised by the writ court in the judgement impugned, hence instead of recapitulating the facts and arguments again we reproduce the relevant extract of the judgement which reads thus :-