- (1.) Heard Sri Abdul Razzaque Khan, learned counsel for the appellant and Sri Satish Kumar Tripathi, learned Standing Counsel .
(2.) By means of present appeal , the appellant has challenged the order dated 28.9.2015 passed by learned Single Judge in Writ Petition no.5518 (SS) of 1993 ( Ashok Kumar Maurya Vs. District Magistrate, Faizabad and another).
(3.) Facts, in brief, of the present case are that in the office of District Supply Officer, Faizabad one post of peon was fallen vacant due to retirement of one Sri Ram Dutt Dubey, a class IV employee. By order dated 7.5.1993, the appointing authority/ District Magistrate, Faizabad appointed the appellant/Ashok Kumar Maurya on the said post temporarily.;