VIRENDRA SINGH YADAV Vs. COLLECTOR GHAZIPUR

JUDGEMENT

(1.) Heard Sri Prakash Padia, learned counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.

(2.) By means of the present writ petition, the petitioner is challenging the order dated 29.12.1997 passed by the District Magistrate, Ghazipur whereby the appointment of the petitioner has been cancelled and the services of the petitioner has been dispensed with. The petitioner has been appointed by the appointment letter dated 29.8.1997 issued by the then District Magistrate, Ghazipur appointing the petitioner on the post of Peon which had fallen vacant on the retirement of one Sri Purshottam Yadav temporarily till the regular appointment. In the appointment letter it was stated that the appointment was only temporary and could be terminated without any prior information.

(3.) It appears that in respect of the appointment of the petitioner, several complaints have been received by the then District Magistrate, Ghazipur. On the complaint, he has appointed Sub-Divisional Magistrate,Saidpur, Ghazipur to make necessary inquiry. The Sub-Divisional Magistrate,Saidpur, Ghazipur submitted the inquiry report on 21.11.1997 stating following irregularities in the appointment :