- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This special appeal has been filed challenging the validity and correctness of the judgment and order dated 29.3.2005 passed by His Lordship Hon. Sunil Ambwani sitting singly dismissing Civil Misc. Writ Petition No. 2115 of 2003, Keshav Dev son of Sri Ram Lal, resident of Mohalla, Durga Colony, Kasganj, Etah v/s. State of U.P. through Principal Secretary, Medical and Health, U.P. Lucknow and Ors.
(3.) The judgment impugned in the special appeal has been challenged on the ground that the finding of the learned Single Judge that the Petitioner Appellant was not validly appointed in the year 1996 and has been drawing salary at the place of last posting are perverse inasmuch as the learned Single Judge has ignored the admission contained in paragraph 8 of the counter affidavit dated 8.7.2003 filed by the Respondent.;