- (1.) THE petitioner's writ petition has been dismissed by the learned single Judge vide judgment and order dated 11-8-2008. Therefore, he has come up in this special appeal.
(2.) THE petitioner was given compassionate appointment as a Class-IV employee in the Collectorate of Agra and was confirmed. He was promoted within 50% promotion quota on Class-III post. However, his promo­tion was cancelled by the order dated 6-6-95 which was impugned in the writ petition. We have heard Sri C. B. Yadav, learned counsel for the appellant and the learned Standing Counsel for the respondents.
(3.) IT has been argued that the promotion of the appellant was not liable to be cancelled as he is duly qualified and eligible to hold the promotional post.;