- (1.) Heard, Shri Vivek Kumar Singh, learned Additional Chief Standing Counsel for the appellant and Shri D.S.Yadav, learned counsel for the respondents.
(2.) The present intra court Special Appeal under Chapter-VIII, Rule-5 of the Allahabad High Court Rules, 1952 has emanated from the judgment and order dated 30.11.2017, passed by the learned Writ Court in Writ Petition No.499 (SS) of 2011 (Succha Singh and others versus State of U.P. and others), by which the writ petition filed by the respondents-petitioners has been allowed.
(3.) The brief facts of the case for adjudication of the present controversy are that the respondent no.1 was initially appointed on the post of Kurk Amin by the District Magistrate, Lakhimpur Kheri on 20.01.1977 in District Lakhimpur Kheri and he retired from service on 31.12.2008 after attaining the age of superannuation. The petitioner no.2 was initially appointed on the post of Kurk Amin by the District Magistrate, Lakhimpur Kheri on 23.11.1976 and he was retired from service on 31.03.2010 after attaining the age of superannuation. The petitioner no.3 was initially appointed on the post of Kurk Amin by the District Magistrate, Moradabad in the year 1995 and he is working on the post of Kurk Amin in District Moradabad. All the three petitioners were appointed on commission basis.;