- (1.) Heard learned Counsel for the petitioner.
(2.) The challenge is to the impugned order dated 21.1.2010, passed by the Executive Officer, Nagar Panchayat, Meerapur, district Muzaffarnagar on the ground that the dispensation of the service of the petitioner is illegal and unjust.
(3.) The contention raised is that the petitioner has worked for more than 10 years, therefore, his services could not have been dispensed with. It is further submitted that his services were confirmed.;