URMAN SINGH Vs. SUB-DIVISIONAL OFFICER MORADABAD

JUDGEMENT

(1.) B. K. Rathi, J. This is a petition under Article 226 of the Constitution of India for issue of a writ of certiorari quashing the order dated 15-10-90 Annexure-6 to the writ petition passed by opposite party No. 1 and for issue of a writ of mandamus directing the opposite parties not to interfere in the functioning of the petitioner as Lekhpal.

(2.) I have heard Sri. M. A. Qadeer, learned Counsel for the petitioner and the Standing Counsel.

(3.) THE termination order Annexure-6 to the writ petition shows that it has been passed by opposite party No. 1 and the services have been terminated on the letter alleged to have been written on 10-10- 90 by opposite party No. 2. THE said letter has not been produced. No reason has been assigned for termination of services of the petitioner. It is not mentioned that the services are no more required. THE copy of the letter dated 10-10-90 was not supplied to the petitioner and no show cause notice was served.