RAM CHARAN YADAV Vs. NAGAR PALIKA PARISHAD BAJPUR

JUDGEMENT

(1.) Heard the learned counsel for the parties at length. 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 of respondent No. 2 dated October 2, 1998, Annexure-1 to the writ petition.

(2.) Briefly stated the facts giving rise to the present writ petition are that the petitioner was appointed as a clerk in the office of Nagar Palika Parishad, Bajpur, District Udham Singh Nagar on daily wages and he was continuously working since April 10, 1989. On October 2, 1998 an order was served upon him in which respondent No.2 Executive Officer, Nagar Palika Parishad, Bajpur has mentioned that the services of the petitioner has been terminated by oral order of the Chairman of Nagar Palika Parishad with effect from September 23, 1998. The order to this effect issued by the Executive Officer, Nagar Palika Parishad is quoted below: "Vernacular matter omitted. "

(3.) The petitioner has also mentioned that other employees who were working with him have been regularised in the establishment with effect from November 9, 1998. The petitioner has stated that he has filed a Writ Petition No. 8 of 1999 before Allahabad High Court, which was finally disposed of with the direction to the respondent No. 1 to decide the representation of the petitioner with a reasoned order. The respondent No. 1 has rejected the representation of the petitioner on the ground that a petition is pending before the Commissioner Kumaon Division.