JUDGEMENT
Ashok Kumar, J. -
(1.)Heard Sri Rajeev Kumar Tripathi, learned counsel for the petitioner and Sri Sharad Chandra Srivastava, learned standing counsel for the respondents.
(2.)This writ petition is filed by the petitioner challenging the order of dismissal dated 7.8.1995 (Annexure 7 to the writ petition).
(3.)The petitioner has prayed for issuance of a mandamus commanding the respondents not to interfere or refuse the work of the petitioner on the post of Collection Amin. The petitioner has further prayed for payment of salary month to month.
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