- (1.) Leave granted.
(2.) The appellant herein is a statutory corporation and, thus, a 'state' within the meaning of Article 12 of the Constitution of India.
(3.) The respondent herein was temporarily appointed as a Typist. He was appointed by the Branch Manager, Morena Branch of the appellant whereafter intimation thereto was given to the Regional Manager, stating :"shri Vinod Bharga has left the services from this Office and now Shri S. C. Pandey has been temporarily appointed as a Typist w. e. f. 16th September, 1985. The original application of Shri Pandey is enclosed herewith. Please issue necessary orders. ";