ANOOP KUMAR DIWEDI Vs. REGISTRAR GENERAL HIGH COURT

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner was appointed in Judgeship of Rae Bareilly on temporary/ ad hoc basis as ''paid apprentice' from 01.11.2001 to 15.01.2002. Appointment letter issued by Senior Administrative Officer, Rae Bareilly Judgeship is Annexure-1 to the writ petition. According to the petitioner, this appointment was extended till June, 2002. Thereafter, District Judge, Rae Bareilly, through order dated 18.06.2002 (Annexure-2 to the writ petition) appointed the petitioner as ''stenographer' on temporary/ ad hoc basis in Fast Track Court No. 4, which Court had newly been created. However, it was also provided that until further order, petitioner should perform the duty in Police Copying Section Judgeship, Rae Bareilly. At the end of the copy of the order, the date is wrongly mentioned as 18.06.2003, however in different paragraphs of the writ petition, the date is mentioned as 18.06.2002.

(3.) In Para-4 of the writ petition, it is mentioned that since 18.06.2002, petitioner started working as ''stenographer' in the Fast Track Court. In Para-5 of the writ petition, it is mentioned that while working as ''stenographer' he got some trouble in his ears and got treatment from Rana Beni Madhav District Hospital, Rae Bareilly. No date is mentioned in the paragraph. Annexure-3 is photocopy of bed-head ticket, the date mentioned therein is not easily legible, however at one place it appears to be 11.08.2003. In Para-6 of the writ petition, it is mentioned that petitioner was referred to Sanjay Gandhi Post Graduate Institute, Lucknow (SGPGI). Here also no date is mentioned. In the same para, it is mentioned that petitioner was given fitness certificate on 22.09.2003 by SGPGI. Thereafter, it is mentioned that since 23.09.2003, petitioner was not permitted to join his duties, even though on 23.09.2003, he gave an application to the District Judge, copy of which is Annexure-5 to the writ petition.