- (1.) We have heard Sri Satish Chandra Dwivedi, learned counsel for the appellant-petitioner and learned Standing Counsel for the State respondents.
(2.) Acchey Lal son of Sri Ram Baksh has preferred the present Special Appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 assailing the validity of the judgment and order dated 7.3.2017 passed by learned Single Judge of this Court in Writ A No.71458 of 2013 (Achhey Lal vs. State of UP and another) wherein learned Single Judge has proceeded to dismiss the writ petition in question.
(3.) The appellant-petitioner, who was working as Collection Amin under the respondents, filed the writ petition in question for quashing the punishment order dated 22.2.2013 and for direction commanding the respondents to provide all consequential benefits.;