Sunil Ambwani, J. - (1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Ashok Kumar Shukla for petitioner, and Sri Aditya Narain for respondent Nos. 1 and 2, as well as Standing Counsel for respondent Nos. 3 and 4.
(2.) A counter-affidavit of Shivakant Bajpayee, Assistant Law Officer, State Election Commission, U.P., Lucknow has been filed on behalf of respondent Nos. 1 and 2.
(3.) Petitioner was appointed by State Election Commission, U.P. on 29.7.2002, for elections of Panchayat/Local Bodies by way of local arrangement for a period of six months before regular appointment on a fixed salary of Rs. 3,600/-, on contract, in the Election Office at Firozabad, on the post of Typist/Clerk from the date of joining. It was provided in the order that his services can be terminated at any time before prior notice and even before the expiry of period of contract. He accepted the appointment on the terms and conditions given in the order and joined on 31.7.2000. His appointment was, subsequently, extended up to 30.6.2001 and thereafter up to 31.8.2001 and that on 5.9.2001, his services were further extended with effect from 1.9.2001 until further orders.;