JUDGEMENT
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(1.)Leave granted.
(2.)We have heard the learned counsel on both sides.
(3.)The appellant was appointed as a direct recruit to the M.P. State Civil Service [Deputy Collector] on January 7, 1967 and joined the service on February 15, 1967. He was put on probation w.e.f. the said date. He had passed the prescribed test on June 27, 1972. The Government had confirmed his appointment on regular basis on March 13, 1973. The appellant has sought his confirmation w.e.f. his date of joining the duty, viz., February 15, 1967 and claimed seniority from that date. The Tribunal has not granted the relief in O.A. No. 521 of 1988 by order dated December 17, 1992. Thus this appeal by special leave.
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