RAM MILAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.P. Singh, learned Counsel for the petitioner and Sri Vinod Kumar Singh, learned Additional Advocate General, U.P., assisted by Sri Shabiul Hasnain, the learned Addl. Chief Standing Counsel appearing for the opposite parties.

(2.) The petitioner has approached this Court, against the order dated 3.12.2003, by which the representation of the petitioner, dated 13.8.2003, was rejected by the Board of Revenue and the order, dated 4.9.2004, rejecting the review petition of the petitioner.

(3.) The petitioner has alleged that he was promoted to the post of Naib Tehsildar by the order, dated 7.5.1990, on ad hoc basis against the substantive vacancy and thereafter the State Government by the order, dated 10.3.1999, took the decision on the representation preferred by the petitioner to regularise the services of the petitioner on the post of Naib Tehsildar, as an exceptional case, and it was provided that this shall not be treated as a precedent. The petitioner has further alleged that he was confirmed on the post of Naib Tehsildar by the Board of Revenue, U.P., Lucknow by the order, dated 21.6.2003.