Shabihul Hasnain, J. - (1.) HEARD Sri Akhilesh Kalra learned counsel for the petitioner and Sri P. N. Gupta for the opposite parties.
(2.) THE petitioner has challenged the impugned order dated 28.6.2000 issued by the opposite party, as contained in Annexure -1 to the writ petition. Some facts are necessary for the adjudication of this case. As the counter and rejoinder -affidavits have been exchanged the petition has been heard finally.
(3.) IT is admitted case in para No. 4 of the counter -affidavit that the petitioner was initially appointed on the post of Lower Division Assistant on ad hoc basis on 15.3.1974. His services were 'regularized' on 2.6.1980. Services were 'confirmed' on the post of Lower Division Assistant on 7.1.1985. This was done when the petitioner qualified the requisite typing test with the minimum speed of 25 words per minute in Hindi typewriting.;