Arun Tandon, Naheed Ara Moonis, JJ. - (1.) Heard learned counsel for the parties.
(2.) Facts relevant for deciding the present intra-court appeal are as under: Appellant-petitioner Ashok Kumar Pal claims to have been appointed as Safai Karmchari in the selection held for filling up for backlog of reserved category posts vide letter of appointment dated 2nd November, 2007 issued by the Executive Officer, Nagar Palika Parishad, Pukharayan, Kanpur Dehat in compliance to the letter of the Director, Local Bodies U.P. Government at Lucknow dated 10th September, 2007 at Nagar Palika Parishad, Pukharayan, Kanpur Dehat.
(3.) It is claimed that the petitioner was sent on deputation to work at Nagar Palika Parishad, Amraudha, Kanpur Dehat within 19 days of his joining on mere exchange of letters between the Chairman, Nagar Palika Parishad, Amraudha and the Chairman, Nagar Palika Parishad, Pukharayan.;