PADAN KUMAR AGRAWAL Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) The petitioner is working as a Clerk in the office of the District Registrar, Firozabad. He is aggrieved by the order of his termination dated 16.4.1992 passed by the Inspector General of Registration, U.P.Allahabad, which has been communicated to him on 23.4.1992. He is seeking writ of certiorari to quash the aforesaid orders.

(2.) A brief reference to the factual aspect would suffice.

(3.) The petitioner's father Suresh Chandra Gupta was a Registration Clerk in the office of the respondent no.2. He unfortunately died in the year 1982. The petitioner, at the time of death of his father, was minor. After attaining the age of majority he moved an application for appointment on compassionate ground. The respondent no.1 Inspector General of Registration, U.P. Allahabad appointed him on the post of clerk on compassionate ground on 18.6.1990. A copy of the appointment order is Annexure -1 to the writ petition. It is stated that the petitioner joined his services and he was working, his salary was also paid upto March, 1991, but his salary was stopped without disclosing any reason. He made representation for his payment of salary and to his utter shock he was served a copy of termination dated 23.4.1992. From the communication dated 23.4.1992 it is evident that the said order was passed in compliance of the order dated 16.4.1992 which is on the record as Annexure-1 to the counter affidavit. In the termination order dated 16.4.1992 it is mentioned that petitioner has obtained his appointment by fraud as his elder brother Pawan Kumar Agarwal has already been appointed on the compassionate ground and for the said reasons his appointment was cancelled.