SAUMITRA KUMAR UPADHYAYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Standing Counsel for the State-respondents and perused the record.

(2.) This appeal is before us to examine correctness of the order dated 02.05.2018 passed by learned single Bench in Writ - A No. 16471 of 2008 whereby the writ petition was dismissed.

(3.) Brief facts of the case is that the respondent no.6 herein was appointed on compassionate ground on 17.04.1996 as an Assistant Clerk in the institution and since then he is continuing in the said institution, whereas appellant was appointed on 27.11.1992 on compassionate ground as Assistant Clerk against a supernumerary post as per the then existing regulations, which provided for class-III appointments on a supernumerary post as well.