SHIV DUTT SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Counsel assisted by Sri Rajesh Kumar Mishra, learned counsel for the appellant, Sri Tej Bhanu Pandey, learned Standing Counsel appearing for the State-respondent and Sri Yatindra, learned counsel for respondent nos.2 to 5.

(2.) The present special appeal is directed against the judgment and order dtd. 7/3/2024 passed in Writ-A No.6916 of 2019 (Shiv Dutt Sharma Vs. State of UP and others) whereby the writ petition has been disposed of with certain observations and directions.

(3.) The basic facts of the case which are available on record indicate that the appellant-petitioner was granted appointment on compassionate grounds on the post of Chowkidar in Junior High School, Badagaon, Vikas Kshetra Arnia, District Bulandshahar vide appointment order dtd. 10/11/1981.