D.S. Tripathi, J. - (1.) Heard Sri Sudhir Kumar Misra, learned counsel for the appellant and Sri Vikas Singh, learned State Counsel.
(2.) Facts of the case, as submitted by learned counsel for the appellant/petitioner, in brief, are that the appellant/petitioner was appointed to the post of KURSI BUNKAR in the office of Director Education, Uttar Pradesh Camp Office, Lucknow on Class-IV post in pay scale of Rs. 750-940, vide order dated 10.05.1993. His services were terminated vide order dated 28.09.1993 passed by Additional Director of Education (Secondary), Uttar Pradesh.
(3.) Being aggrieved, the appellant/petitioner approached this Court for redressal of his grievances, by way of filing Writ Petition No. 8919 (S/S) of 1993 (Hanuman Singh Vs. Sate of U.P. and others).;