- (1.) Heard the learned counsel for the petitioner and the learned standing counsel.
(2.) The petitioner was appointed as a Class IV employee by appointment letter dated 29.6.1988 in the Tyagi Intermediate College. Ainchawara, District Banda. He joined his duty on 1.7.1988, and since then he has been working in the college.
(3.) B.A. order dated 15.6.1989, the District Inspector of Schools, Banda, also gave a financial sanction to the appointment of the petitioner, as he was appointed on a vacant and a sanctioned post.;