Om Prakash, J. - (1.) By the order dated 8-10-1982 (Annexure-2 to the petitioner), the Secretary of the Krishi Utpadan Mandi Samiti, Gorakhpur (for short, the Samiti) appointed the petitioner as Chowkidar temporarily. In Para 2 of the said appointment, letter it is stated that his services being temporary are liable to be terminated at any time without assigning any reason either by giving one month's notice or one month's salary in lieu of the notice.
(2.) Before such appointment, the petitioner was allowed to continue as seasonal peon in the Mandi Samiti from August, 1981 to 7th October, 1982. By the letter dated 1-12-1982 (Annexure-3 to the petition), the secretary referring to the telegram of Mandi Parisbad dated 24-11-1982 and the order of the Chairman, Krishin Utpadan Mandi Samiti, Gorakhpur dated 28-11-1982 informed that the appointment of the petitioner stood cancelled and that he could continue as seasonal peon as he worked until 7-10-1982 as approved by the Additional Director by his letter dated 11-10-1982.
(3.) Thereupon, the petitioner made a representation and also filed Writ Petition No. 9191 of 1984 before this Court which was dismissed directing the authorities to decide the petitioner's representation. The representation was rejected and hence this writ petition.;