- (1.) The Special Appeal has been filed challenging the order of the learned Single Judge dated 6.4.2010.
(2.) At the threshold, learned Counsel appearing for the Appellant has contended that the judgment of the learned Single Judge of this Court in writ petition No. 18789 of 2003 (Sovendra Singh and Ors. v/s. State of U.P. and Ors. )along with connected matters, has not been complied with. Admittedly, the appointment was given in 2006. Earlier an order was passed on 4.9.2003, therefore he filed writ petition to get seniority and other financial benefits in service with retrospective effect because of the reason that due to fault of the Respondents appointment was not given to the Petitioner.
(3.) We have gone through the order impugned and found that the court clearly held that the appointments were given in 2006. Therefore, a person who was not in service on a particular date, cannot be treated in service and seniority cannot be accorded to him. The Petitioner has taken a plea that two persons were given appointments pursuant to the direction of the writ court in 2003 but the petitioner was excluded.;