ARUN KUMAR SRIVASTAVA Vs. STATE OF UTTAR PRADESH PRINCIPAL SECRETARY
LAWS(ALL)-2017-10-205
HIGH COURT OF ALLAHABAD
Decided on October 27,2017

ARUN KUMAR SRIVASTAVA Appellant
VERSUS
State Of Uttar Pradesh Principal Secretary Respondents

JUDGEMENT

ANIL KUMAR,DYA SHANKAR TRIPATHI,J. - (1.) Heard Sri S.K. Singh, learned learned counsel for petitioner, Sri Amar Chaudhary, learned counsel for respondents and perused the record.
(2.) Facts in brief of the present case are that petitioner was initially appointed on the post of Junior Clerk in the Irrigation Department, State of U.P. promoted from the post of Senior Clerk on 01.09.1989. After attaining the age of superannuation, he retired from service on 31.01.2007.
(3.) After retirement from service, petitioner made a representation on 21.04.2014 that he may be promoted to the post of Junior Clerk to the post of Senior Clerk from 18.01.1975 when his junior Sri Vinod Kumar Bhatnagar has been promoted on the ground that the said fact has come to his knowledge on 20.01.2014.;


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