Anil Kumar, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY means of the present writ petition, the orders dated 8.9.1986 and 2.1.1988 passed by the Service Manager, U.P.S.R.T.C., Lucknow as contained in Annexure 10 -A and 13 to the writ petition respectively and the order dated 14.3.1989 passed by the Manager (Personnel) U.P. State Road Transport Corporation, Lucknow as contained in annexure No. 16 to the writ petition are under challenge. FACTS IN BRIEF In the year, 1966 the post of Fitter (Electrician) had fallen vacant in the erstwhile U.P. Road Transport Corporation under the control of the State Government of Uttar Pradesh so applications were invited for appointment. In response to the same, the petitioner had submitted his candidature, thereafter a "trade test" was held on 13.9.1966 in Regional Workshop of the Service Manager of the U.P. Government Roadways and he successfully cleared the said test
(3.) ON 14.10.1966 the Deputy Transport Commissioner, Roadways, issued an order directing the Service Manager, U.P. Government Roadways, Lucknow to appoint the petitioner as Fitter (Electrician) in the region after completing necessary formalities. In pursuance of the same by order dated 9.11.1966 the Service Manager appointed him on the post of Fitter (Electrician) at Charbagh Depot., Lucknow. Subsequently, U.P. Road Transport Corporation was created on 1.6.1972 and the services of the petitioner were transferred to the Corporation and by order dated 29.9.1972, were regularized on the said post. Thereafter the petitioner was promoted to the post of Assistant Electrician with effect from 9.1.1974 in the U.P. State Road Transport Corporation (hereinafter referred to as' Corporation').;