RAM SHANKAR GUPTA Vs. DIRECTOR OF EDUCATION BASIC NISATGANJ LUCKNOW
LAWS(ALL)-1999-11-43
HIGH COURT OF ALLAHABAD
Decided on November 11,1999

RAM SHANKAR GUPTA Appellant
VERSUS
DIRECTOR OF EDUCATION (BASIC) NISATGANJ, LUCKNOW Respondents

JUDGEMENT

A.K.Yog, J. - (1.) Petitioner, Ram Shankar Gupta, was initially appointed as Class IV employee (peon) in Government Junior Training College. Lalitpur vide appointment letter dated 25.8.1984 (Annexure-1 to the writ petition). He was confirmed on 27.8.1985 on completion of period of probation (Annexure-2 to the Writ Petition).
(2.) It is stated that petitioner has passed Intermediate Examination in the year 1983 in Second Division from Government Normal School, Fatehpur. and that he knows typing and other work attached to the post of the clerk and, accordingly, he was required to discharge duties pertaining to the post of Clerk (Class III) (Annexures-4 and 5 to the writ petition).
(3.) Basic Shiksha Adhlkarl vide order May 22. 1987 allotted the work to the petitioner pertaining to the post of Clerk (Class III) and he discharged these duties to the best of the satisfaction of those authorities concerned (Annexure-6 to the writ petition).;


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