NASIM AHMED Vs. SECRETARY,NAGAR VIKAS VIBHAG,ANUBHAG VI U.P SHASAN LUCKNOW & CHAIRMAN,NAGAR PALIKA PARISHAD,KHATIMA & EXECUTIVE OFFICER,NAGAR PALIKA PARISHAD KH

JUDGEMENT

(1.) BY the present writ petition the petitioner has prayed for the issue of a writ order or di­rection in the nature of certiorari quashing the order dated 30.6.1998, annexure-7 to the writ petition.

(2.) BRIEF facts giving rise to the present writ petition are that the petitioner was given appointment on 16.7. 1997 as Toll Moharir. On 3.8.1991 the petitioner was promoted to the post of Clerk in the grade of 950-1500 and he was further confirmed on the post of Clerk on 3.8.1991. It has been stated by the petitioner that order dated 3.8.1991 was cancelled on 26.2.1992. The petitioner has stated that again on 1.4.1992 order dated 26.2.1991 was recalled and the order dated 3.8.1991 was restored. The petitioner has stated that while passing the order competent author­ity has clearly stated that there are 10 posts of clerks including typist and the work and conduct of the petitioner was found satis­factory. On 25.2.94, the petitioner was confirmed on the post of clerk but all of a sudden on 13.6. 1998, the confirmation order of the petitioner was cancelled.

(3.) COUNSEL for the petitioner has stated that the order dated 25.2.94 confirming the petitioner was passed to the following effect.