RAM KUMAR SINHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri V. K. Singh, learned counsel for the petitioner, learned Standing Counsel for the opposite party no.1, Shri B. K. Shukla, learned counsel for the opposite party no.2 and Shri Vinayak Saxena, learned counsel for the opposite party no.3.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 31.12.2014 as well as order dated 13/14-06-2006 passed by opposite party nos.2 and 3 respectively.

(3.) Facts in brief of the present case are that petitioner was initially appointed on 13.06.1988 on the post of Lab Attendant in Sanjay Gandhi Post Graduate Institute of Medical Sciences, Rae Bareli Road, Lucknow (hereinafter referred to as Institution).