- (1.) These two special appeals have been filed against the common judgment and order dated 10th March, 2010 passed by learned Single Judge wherein writ petition No. 30191 of 1992 filed by Sri Gaya Prasad, has been allowed and writ petition No. 17234 of 1992 filed by present appellant, has been dismissed. Learned Single Judge has further directed to respondents to permit Gaya Prasad to discharge his duties and to pay him salary of the service was awarded for the period during which he was not worked in the institution.
(2.) We have heard Sri Ashok Khare, learned Counsel for the appellant and Sri S.K. Pal, learned Counsel appearing for the contesting respondents.
(3.) From the facts as found by learned Single Judge, it appears that in the institution namely Sri Durga Devi Intermediate College, Osha, Mandhanpur, Allahabad, a post of Mali (gardener) was earlier filled by appointment of Gaya Prasad. His services is alleged to be terminated on 30th June, 1991. In the vacancy thus caused, the appellant Shri Kant Singh has been appointed.;