Misra, J. - (1.) The present appeal by special leave is directed against the judgment dated 29th March, 1979 of the Allahabad High Court, allowing a petition under Article 226 of the Constitution.
(2.) In the State of Uttar Pradesh, there is a Service commonly known as Naib Tehsildars. They have always formed the backbone of the revenue administration in that State. Sixty per cent of the posts of Naib Tehsildars are filled through a competitive examination held by the State Public Service Commission. The remaining posts are filled by promotion. There is another Service in that State known as the Service of Tehsildars. Cent per cent of the posts of Tehsildars are filled by promotion from amongst various sources such as Naib Tehsildars, Peshkars of the Kumaon Division, Kanungos, Kanungo Inspectors or Instructors and Sadar Kanungos.
(3.) Ram Gopal Shukla, the respondent, started his service as Kanungo in 1949. In due course, he was promoted as Naib Tehsildar. In 1962, he was confirmed as such, and in 1963 he was appointed as Tehsildar in an officiating capacity.;