S.K.MAL LODHA, J. - (1.)THIS appeal under Section 18 of the Rajasthan High Court Ordinance, 1994 is directed against the order dated January 30, 1976 of the learned Single Judge of this Court, by which, the writ petition of the petitioner appellant was dismissed summarily.
(2.)THE petitioner -appellant was temporarily appointed as Lower Division Clerk in the office of the Municipal Council, Sriganganagar with effect from February 14, 1969. His service period was extended from time to time. His case was referred to the Rajasthan Paachayat and Local Self Subordinate Service Commission (which will here in after be referred as 'the Commission'). It appears that the Commission did not grant concurrence and, therefore, by means of the order (Ex. 17 dated January 12, 1976, his services were terminated. Ha filed the writ petition on January 29, 1976 prayine that the order (Ex. 17) dated January 12, 1976 may be quashed and the respondents any be directed to reinstate him in service and to allow him all consequential benefits pertaining to pay, seniority etc. By his order dated January 30, 1976, the learned Single Judge rejected the writ petition summarily. Hence this appeal as aforesaid.
During the pendency of the appeal, an application was filed on behalf of the appellant praying that the Commission may be ordered to be impleaded as respondent No. 2 in the appeal. On March 11, 1976, leave to implead the Commission was granted subject to objections, if any raised by the respondents. A show cause notice was issued to the Commission. No appearance was put in on behalf of the respondents. Hence the appeal was admitted. After service of notice on the respondents, it was listed for hearing.

(3.)WE have heard Mr. M.R. Singhvi, learned Counsel for the appellant and Mr. B.R Arora, learned Counsel for respondent No. 1. Nobody appeared on behalf of respondent No, 2 despite service of notice.