VISHUNU KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This intra court appeal arises out of the judgment and order dated 3.9.2013 passed in Civil Misc. Writ Petition No. 49560 of 2008 ( Vishnu Kumar Versus State of U.P. and others) whereby the writ petition filed by the appellant was dismissed.

(2.) We have heard Sri S.N. Dubey, counsel for the appellant, learned Standing Counsel appearing on behalf of the State (respondent no. 1) as well as Sri Manish Goyal appearing for the respondents no. 2 to 4.

(3.) The appellant was appointed as a driver on ad-hoc basis in the judgeship of Hathras on 15.06.1998 and thereafter he was given temporary appointment on 1.5.2000 on the same post of driver in the pay-scale of Rs. 3000-4590. Since then the petitioner-appellant worked continuously as driver. However, his services were terminated by the District Judge, Hathras vide order dated 6.9.2008.