DINESH CHANDRA MITTAL Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner seeks writ of certiorari quashing the order dated 11.5.1988 passed by the State Government rejecting the representation of the petitioner for absorption to the post of Assistant Engineer in the service of Jal Sansthan, Agra.

(2.) I have heard learned Counsel for the parties.

(3.) The version of the petitioner is that he was appointed as Pump House Superintendent in Jal Sansthan, Agra in the year 1962. One Amar Nath Gupta, Assistant Engineer in Water Works, Agra, resigned on 28th February, 1966. The Administrator wrote a letter to the petitioner to perform the duties on the post of Assistant Engineer and on the basis of the said letter the petitioner started working as Assistant Engineer in Sewaga Pumping Station, Agra.