- (1.) Heard learned counsel for the petitioner and perused the record.
(2.) The petitioner has appointed on the post of Welder in the work charge establishment in the office of the Executive Engineer, Mechanical Division, Public Works Department (P.W.D.), Allahabad.
(3.) As per averments in the order impugned, it is admitted that initial appointment of the petitioner was of 13.9.1980 in the temporary work charge establishment, on the post of Welder, in the office of the Executive Engineer, Mechanical Division, Public Works Department (P.W.D.), Allahabad. He was further kept on the post of Welder w.e.f. 18.12.1982 in the same office in a regular work charge establishment.;