JUDGEMENT
S. C. Mathur, J. -
(1.) The petitioner Rakesh Kumar Srivastava has sought a writ of certiorari to quash the order of termination of his service from the post of Lecturer in Chemistry in A. H. Inter College, Musafirkhana, district Sultanpur. Neither the original order of termination of service has been filed nor a copy thereof. It has been stated that no order has been served on the petitioner.
(2.) The relief has been claimed on the following allegations :
"The petitioner is M. Sc., B. Ed., and was appointed to the post in question on 12-8-1985. For regular appointment to the post in question the Education Commission advertised the vacancy on 17-t2-1988 and sent a panel of three names to the concerned institution but none of them joined the post and the petitioner continued to discharge the duties of the post. Although no selected candidate has become available he has come to know that he is being removed from service. On inquiries this fact has been confirmed. The petitioner is entitled to regularisation on the post in question under Section 33-A of the U. P. Intermediate Education Act."
(3.) Opposite parties in the writ petition are (1) District Inspector of Schools, Sultanpur and (2) Managing Committee, A. H. Inter College, Musafirkhana, district Sultanpur.;
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