- (1.) Heard learned counsel for the appellant Sri R.P. Singh and Sri Ritesh Kumar Singh for U.P.S.R.T.C.
(2.) Under challenge is the order passed by the learned Single Judge dated 22.2.07, by means of which, the writ petition preferred by the appellant, challenging his order of removal from service has been virtually dismissed, though it stands allowed in part, under which direction, the appellant has been directed to be paid arrears of salary for the period commencing from 13.10.03 to 12.2.04. The learned Single Judge has described the order as order of dismissal from service, though in fact, it is an order of removal from service.
(3.) In nutshell, the facts of the case are that the appellant while working as Bus Conductor in U.P.S.R.T.C. was removed from service on 4.3.1983. He was suspended for holding the departmental enquiry, but later on, the suspension order was revoked and he was allowed to resume duties, and while working as such, an order of removing him from service was passed on 4.3.1983.;