Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This writ petition has been filed challenging the validity and correctness of the order of termination dated 5.12.1991, passed by the D.I.O.S., Bareilly.
(3.) The relief claimed by the petitioner is that the Impugned order dated 5.12.1991 (Annexure-9 to the writ petition) be quashed. It has further been prayed that a direction in the nature of mandamus commanding the respondents to pay salary to the petitioner as long he works in the temporary vacancy be issued.;