Mr. Madan B. Lokur, J. - (1.) The grievance of the appellant is with regard to the decision dated 3.2.2004 passed by the High Court of Judicature at Allahabad in Second Appeal No. 519/1986.
(2.) The only issue before us is with regard to the authority to terminate the services of the appellant, who was terminated from service after a regular departmental enquiry and finding him guilty.
(3.) Interestingly, the appellant's letter of appointment, which was issued in the year 1957, was not on record and according to the appellant in his cross-examination before the trial court, it is stated that he was not issued any appointment letter.;