JUDGEMENT
Ashok Kumar, J. -
(1.) Heard Sri Fareeduddin, learned counsel for the petitioner and Sri S.K. Mishra, learned Standing Counsel.
(2.) This writ petition is filed by the petitioner against the order dated 09.02.2001 (Annexure 8) and 21.07.2000 (Annexure 4) passed by respondent no. 1.
(3.) The facts of the case are that the petitioner was appointed as Assistant Master on the temporary basis in the C.T. Grade in the pay scale of Rs. 75-5-120-EB-8-200 vide order dated 15.09.1965 at Government Normal School, Barua Sagar, Jhansi on a substantive post, falling vacant due to the transfer by adjudicating the petitioner's work for seven years.;
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