- (1.) THE Special Appeal has been filed by the State being aggrieved by the judgment dated 17.4.2003 passed by the learned Single Judge by which he has quashed the order dated 19.3.2002 passed by the District Registrar, Sant Ravidas Nagar, Bhadohi and had reinstated the writ Petitioner -Respondent herein as a class -IV employee in the office of the District Registrar, Sant Ravidas Nagar, Bhadohi.
(2.) WE have heard learned Standing Counsel at length and have perused the material and other evidence on record. No one appears on behalf of Respondent. The writ Petitioner had filed the writ petition being aggrieved by an order dated 19.3.2002 passed by the District Registrar, Sant Ravidas Nagar, Bhadohi by which he had been removed from service on the post of Peon in the office of the District Registrar, Sant Ravidas Nagar, Bhadohi seeking a writ of mandamus to reinstate him on the post of Peon and also a writ of certiorari to quash the order dated 19.3.2002.
(3.) THE learned Single Judge having examined the matter has come to the conclusion that the Petitioner, who was appointed as a part time waterman and who had been removed on 12.8.1998 had been reinstated on a temporary basis on 13.6.2001 in the regular pay scale of Rs. 2550 -3200. This order had been passed on the basis of the fact that the Petitioner had already put in 18 years of service in the said department.;