D.S.Sinha, J. - (1.) Heard Sri Govind Kumar Singh, holding brief of Sri R. N. Singh, learned senior advocate appearing for the petitioner, and Sri Vinay Malaviya, learned standing counsel of the State of U.P., representing the respondents.
(2.) Sri Ram Avadh Prasad, asserting to have been appointed as washerman in the upgraded Primary Health Centre, Kasia, district Deoria, approached the U.P. Public Services Tribunal No. II, Lucknow. the respondent No. 1 (hereinafter called the Tribunal) praying for direction, to the opposite parties for payment to him salary for the period between May, 1982 and August, 1983, and from January, 1984, onwards. He also prayed for declaration of continuity of service with consequential benefits.
(3.) The claim of the petitioner was resisted by the opposite parties on the ground that the alleged appointment of the petitioner was void ab initio in as much as it was made by an authority which was not competent, and the appointment was against a non-existent post.;