A.P. Sahi, J. - (1.) THE petitioner has come up challenging the order dated 20th February, 2007 whereby the appointment of the petitioner as a Mandi Sahayak in the Mandi Samiti Ujhani, District Budaun has been cancelled on the ground that the appointment of the petitioner was not in accordance with the regulations framed by the Mandi Parishad under the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam 1964, and further in view of the judgments of the Supreme Court and this Court, such an appointment being void and illegal, the continuance of the petitioner cannot be sustained.
(2.) THE facts shorn of details are that the petitioner's grand father Abdul Hakim was owner of certain land which was acquired for the purpose of construction of a Market Yard by the Mandi Parishad at Ujhani, District Budaun. This land was acquired in the year 1984. A resolution was passed on 11th August, 1995 by the Uttar Pradesh Mandi Parishad to offer appointments on compassionate basis to one member of the family whose entire land was acquired for the construction of such market yards. This was done according to some policy of the Government framed in this regard. Reference was made in the orders passed to the Government order dated 21.2.1980. The Director Mandi Parishad issued an order on 16th March, 1996 and accordingly the Additional Director Administration issued instructions on 15th July, 1996 for the appointment of the petitioner under the aforesaid scheme. This was followed by a consequential order of the Deputy Director Administration (at Bareilly) and accordingly the petitioner was appointed on 8th September 1996 as a Mandi Sahayak in Mandi Parishad Ujhani.
(3.) THE petitioner contends that a resolution was also passed by the employer on 26th February 2000 confirming the services of the petitioner as such.;