LALTA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A. M. Tripathi, learned counsel for the appellant and Sri Abhinav N. Trivedi, learned Standing Counsel for the respondents.

(2.) This Special Appeal under Chapter V Rule 8 of the Rules of the Court has been preferred against the impugned judgment and order dated 13th August 2014 passed by learned Single Judge in Writ Petition No. 10351 (S/S) of 1990.

(3.) Submission of learned counsel for the appellant-petitioner is that aforesaid Writ Petition was preferred for a direction to the respondents to not to create artificial breaks and further to regularize his service on the post of Collection Amin. It was further prayed that service of the appellant be not terminated on unfounded grounds. Further prayer was made for a direction seeking confirmation of the appellant on the post of Collection Amin.