YOGESH VERMA Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This petition is directed against a termination order dated 31.5.2002 by which the services of the petitioner from the post of watchman in the subordinate courts at Aligarh have been ceased.

(3.) On an application moved by the petitioner, he was appointed as watchman by an order dated 18.1.2002 in pursuance whereof he joined at Aligarh on 25.1.2002. The impugned order has been passed on the ground that his services were temporary and for not performing his duties diligently.