- (1.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 21.3.2000 in Civil Writ Petition No.1311 of 2000.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The facts of the case are that the respondent joined the Central Secretariat Service on 13.7.1983 after passing Assistants Grade Examination held in October, 1981. The respondent was allocated to the finance cadre comprising the Ministry of Finance.;