RAJESH TRIPATHI Vs. BOARD OF GOVERNORS THROUGH CHIEF SECRETARY, U.P. GOVERNMENT MOTILAL NEHRU REGIONAL ENGINEERING COLLEGE AND ANR.
LAWS(ALL)-1997-5-236
HIGH COURT OF ALLAHABAD
Decided on May 08,1997

Rajesh Tripathi Appellant
VERSUS
Board Of Governors Through Chief Secretary, U.P. Government Motilal Nehru Regional Engineering College And Anr. Respondents

JUDGEMENT

D.S. Sinha, J. - (1.) Petitioner, Sri Rajesh Tripathi, who appeared in person, argued the case himself. For the Respondents arguments were advanced by Sri Vineet Saran.
(2.) The facts and events constituting facts : giving rise to instant petition, as asserted by the Petitioner, are these:
(3.) Following his selection for permanent appointment on the post of Lecturer of Computer Science in the Electrical Engineering Department of Moti Lal Nehru Regional Engineering College, Allahabad, the Petitioner was appointed in January, 1991 on two years' probation.;


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