- (1.) THIS Special Appeal has been filed by the State authorities with a delay of one year and 172 days against the judgment and order of the learned Single Judge dated 19.7.2002 by which the impugned order dated 17.11.1995 was set aside.
(2.) THE delay has been condoned by this Court vide order dated 10.11.2009. We have heard the learned Standing Counsel appearing for the State appellant and Sri Girja Shankar Saxena, learned Counsel appearing for the respondent.
(3.) THE facts giving rise to the present appeal is that the respondent was appointed on 23.7.1965 as Assistant Teacher in LT Grade in Daya Nand Model Udyogshala Inter College, Govind Nagar, Kanpur Nagar, which is an aided institution and recognised under the U.P. Intermediate Education Act, 1921.;