- (1.) We have heard Sri O.P. Srivastava learned counsel appearing for the petitioner and Sri Alok Sinha, learned Additional Chief Standing Counsel for respondents.
(2.) By means of present writ petition , petitioner has challenged the orders dated 18.1.2002 ( Annexure no.1) and 7.1.2000 ( annexure no. 2) passed by opposite parties no. 1 and 2 respectively.
(3.) The facts, in brief , of the present case are that the petitioner was initially appointed a Clerk in the year 1958 in Tax and Registration Department, State of U.P. ( hereinafter referred as 'department') . Subsequently , promoted to class II in 1973 and Class-I in 1985 and retired after attaining the age of superannuation on 31.3.1993 as Dy. I.G. Registration.;