- (1.) Special leave granted.
(2.) With the consent of learned counsel for the parties the appeals themselves were heard and are now being disposed of. The relevant petitions are - SLPs (C) Nos. 458, 459, 460 and 463 of 1992 arising out of a common judgment and order dated 7/3/1991 passed by the learned Single Judge of the Allahabad High court in Civil Writ Petitions Nos. 21168, 19861, 21169 of 1987 and 4685 of 1988 respectively as well as Special Leave Petition (Civil) No. 6145 of 1992 arising out of a judgment and order dated 4/10/1991 passed by a Single Judge of the Allahabad High court in Writ Petition No. 6648 (SS) of 1991.
(3.) For facility of reference we are dealing with facts arising in Special Leave Petition (Civil) No. 458 of 1992. In this matter respondent concerned is Hari Deo Mani Tripathi. He was appointed as an untrained Assistant Teacher on 27/11/1963 and he obtained the certificate of training on or about 16/8/1973.;