V.M.Sahai, J. - (1.) Heard Shri Mohit Kumar holding brief of Shri Ajit Kumar for the petitioner and Standing Counsel appearing for the respondents.
(2.) The petitioner has challenged the termination order dated 11.10.1991 passed by respondent No. 1 by which his service has been terminated on the ground that he was a temporary employee and his services are no longer required.
(3.) In the counter-affidavit filed by the respondents in paragraph 4 it has clearly been stated that petitioner's services have been terminated after completing the departmental enquiry. The relevant part of paragraph 4 of the counter-affidavit is extracted below: "That the contents of paragraph 3 of the writ petition are denied as stated. It is submitted that the termination order passed after completing the departmental enquiry. It is also submitted that the First Information Report under Section 420/486/471, IPC was also lodged against the petitioner after due departmental enquiry and then the termination order was passed by the answering respondent against the petitioner.";