- (1.) Heard Sri Radha Kant Ojha, Senior Advocate, assisted by Sri Ashish Kumar Ojha, learned counsel for the appellant, learned Standing Counsel for State of U.P. and perused the record.
(2.) This intra-Court appeal under Chapter-VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 02.02.2012 passed by learned Single Judge dismissing appellant's Writ Petition No. 15408 of 1993.
(3.) One Shiv Kumar Rai, Junior Accounts Clerk, was promoted as Assistant Accountant and in the resultant vacancy, appellant was appointed. Subsequently, Shiv Kumar Rai was reverted to the post of Junior Accountant, as a result whereof vacancy disappears hence appellant was terminated.;