Sudhir Agarwal, J. - (1.)Heard Sri Satish Dwivedi, learned counsel for appellant and learned Standing Counsel for State-respondent 1 to 6.
(2.)This intra Court appeal under Chapter VIII Rule 5 of High Court Rules has arisen from judgment dated 15.2010 passed by learned Single Judge dismissing appellant's Writ Petition No.26838 of 2010.
(3.)Writ petition was filed by petitioner/appellant seeking a mandamus commanding respondents to post appellant on the post of Workshop Attendant in pay scale of Rs. 2650-4000 and to quash the order posting appellant as Chaukidar in the pay scale of Rs. 2550-3200.