Tarun Chatterjee, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 22nd of February, 2006 in LPA No. 366 of 2006 of the High Court of Delhi at New Delhi whereby the Division Bench of the High Court had affirmed the decision of the learned single judge dismissing the Writ Petition of the appellant whereby he sought to challenge the termination of his services from the Delhi State Mineral Development Corporation (in short, "The Corporation") as illegal, unjust and arbitrary.
(3.) The brief facts leading to the filing of this appeal may be summarized as under :-;