RAM SARAN Vs. CHAIRMAN ZILA PANCHAYAT PARISHAD FATEHPUR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) It appears from the record that the petitioner was a Muster Roll employee on daily wages in Zila Panchayat (Parishad), Fatehpur. According to the averments made in paragraph 6 of the writ petition he worked regularly for 3 years and in view of letter dated 16.12.1985 appended as Annexure 1 to the writ petition he applied for regularization/permanent appointment. The letter dated 16.12.1985 shows that as far as regularization of the employees working on the posts of Mates/Beldars are concerned, by XIth Amendment in the service rules of Zila Panchayat (Parishad) the posts have been included in Schedule 'Ka', as such regularization of such employees may be undertaken.

(3.) The petitioner claims that his juniors have been retained but his services have been terminated by oral order without giving any notice or affording any opportunity of hearing instead of regularization of his services in pursuance of letter dated 16.12.1985 referred to above.