Irshad Ali, J. - (1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Arun Kumar Mishra, Advocate for the appellant and Sri V.C. Dixit, learned Addl. Chief Standing Counsel for the respondents.
(2.) The present special appeal has been preferred challenging the judgment and order dated 20.09.2007 passed by the learned Single Judge in Writ-A No. 37367 of 2007 (Arvind Kumar Sinha vs. State of U.P. and others) and order dated 26.07.2007 passed by the Director General (Prisons jail Administration & Reform Service) U.P. Lucknow, dispensing with the service of the appellant-petitioner.
(3.) The case of the appellant is that in the year 1999 the U.P. Public Service Commission issued an advertisement inviting applications from eligible and qualified candidates for the selection and appointment on different posts, including the post of Deputy Jailer. The petitioner being eligible and qualified applied for the post of Deputy Jailer. The petitioner appeared at each and every stage of selection, which comprises of preliminary examination, main written examination and interview, and pursuance to the said selection proceedings he was ultimately selected on the post of Deputy Jailer and he was issued an appointment letter dated 25.03.2001.;