M. Katju and K. N. Ojha, JJ. - (1.) -This special appeal has been filed against the impugned judgment of the learned single Judge dated 5.9.2003.
(2.) HEARD learned counsel for the parties. We have carefully perused the impugned judgment and find no merit in this appeal. Admittedly, the petitioner's appointment was a temporary appointment against a leave vacancy. In fact even that appointment was not permissible in view of the G.O. dated 3.11.1997, which prohibited any appointment in a Government office.
(3.) THE learned single Judge held that there appeared to be collusion between the Regional Employment Officer and the petitioner in granting him appointment in contravention of the aforesaid G.O. dated 3.11.1997. THE petitioner's appointment was done without following any procedure as held by the learned single Judge. Hence, we find no infirmity in the impugned judgment of the learned single Judge. THE appeal is dismissed.;