B.M. Lal, J. - (1.) BY this petition, the Petitioner seeks quashing of the order dated 11 -5 -1987 passed by the Chief Development Officer, Allahabad, whereby his services have been terminated.
(2.) IN short the Petitioner 's case is that he was appointed as Bio Gas Technician by the order of Chief Development Officer, Allahabad dated 27 -9 -1983. According to the Petitioner, he continued to work on the said post till 11 -5 -1987 when the impugned order of termination was passed. Initially, the ground of attack on the termination order was that without any rhyme or reason the Petitioners ' services have been terminated.
(3.) HOWEVER , the Respondents while filing their counter affidavit emerged with the plea that the Petitioner absented himself from 18 -2 -1987 and further did not complete the work assigned to him, and therefore his services were terminated vide order dated 11 -5 -1987 referred to above.;