Irshad Ali, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been filed challenging the judgment and order dated 17.04.2006 passed by the learned Singh Judge in Writ Petition No. 20128 of 2006 (Mahesh Chandra vs. State of U.P. and others), whereby the writ petition was dismissed.
(3.) The brief fact of the present case is as under: The appellant-petitioner was appointed as Junior Clerk on 21.11.1970 in Rural Development Department, District-Bulandshahr. He was granted promotion as Senior Clerk on 12.05.1999 and thereafter he was again promoted as Senior Assistant on 01.01.2001.;