SATISH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The appellant has questioned the validity of the order dated 30.10.1999 and order dated 20.04.2000 passed by the trial court and appellate court respectively.

(2.) The appellant is stated to had been appointed as Assistant Pump Operator Grade-II (Class III) on 04.05.1988 on adhoc basis. His services were regularized against Class IV post w.e.f 01.02.1996.

(3.) Appellant feeling aggrieved by the order of regularization against Class IV post contends that he is entitled for regularization for the post of Assistant Pump Operator Grade II (Class III) since his initial appointment was against the said post in the year 1988. Both the courts have given concurrent finding. Aggrieved by the order of the trial Court as well as Appellate Court, the present appeal has been filed.