Rajan Roy, J. - (1.) Rejoinder affidavit filed on behalf of the petitioner is taken on record.
(2.) Heard Shri N. C. Mehrotra, learned counsel for the petitioner and Shri Aditya Narayan, learned standing counsel for the State.
(3.) The case at hand presents a peculiar factual scenario where the father of the petitioner who was working as Deputy Director, Harijan and Social Welfare, Faizabad Mandal, Faizabad appointed the petitioner as Assistant Superintendent at the State Probation Home at Gonda by way of stop gap arrangement, but, in the pay-scale of Rs.515-15-590-18-626-E.B.-18-680-20-780-E.B.-20-860 against a sanctioned post on ad-hoc and temporary basis with the stipulation that he shall be entitled to all the allowances admissible by the Government including Dearness Allowances vide order dated 21.11.1985 and on 22.05.1986 he passed another order dispensing his services on the ground that he was found absent during inspection of the probation home, which took place on 20.05.1986. Being aggrieved the son i.e. the petitioner approached this Court by means of this writ petition which was filed sometimes in May, 1986 and this Court passed the following order on 29.05.1986:- Hon. D.S. Bajpai, J. Admit. Notice on behalf of opp. party has already been accepted by the Chief Standing Counsel. Till further orders of the Court the operation of the impugned order dated 22nd May, 1986 contained in Annexure- 5 shall remain stayed and the petitioner will continue on the post held by him. 29.5.1986;