Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner was appointed on the post of temporary Routine Grade Clerk w.e.f. 1st March, 1981 subject to approval of Director of Education, Allahabad. At the time of joining the said post he had submitted his High School Certificate with a written undertaking that he will pass the Intermediate examination to comply with the requirement of qualification necessary for the post within the limited prescribed time. Inspite of sufficient opportunity to qualify the Intermediate examination he was not able to submit Intermediate examination certificate or mark-sheet.
(3.) Counsel for the petitioner contends that the services of the petitioner have been terminated without holding any enquiry. It is contended that he has continuously worked as Routine Grade Clerk in William Holland University College till he fell ill on 1.3.1990. It is averred that he sent application for leave w.e.f. 1.3.90 to 30.5.1990, but due to prolong illness and advise of the Doctor he sent application for extension of leave. It is submitted that when the petitioner was issued a fitness certificate by the Doctor on 31st March, 1992 he went to join his duties but he was not allowed by the concerned authority.;