- (1.) Heard learned Counsel for petitioner and Sri Srikant Shukla for respondents 1 and 2.
(2.) Petitioner was engaged on purely ad hoc basis and by means of impugned order he has been terminated since his services were no longer required.
(3.) Learned counsel for petitioner relied on judgments of this Court in Civil Misc. Writ Petition No. 12974 of 1987 (V.K. Gupta Vs. Regional Manager, U.P.) decided on 8.11.2005, Civil Misc. Writ Petition No. 21346 of 1999 (Dinesh Singh Vs. U.P. State Food And Essential Commodities Corporation Ltd. decided on 5.1.2006, Civil Misc. Writ Petition No. 24833 of 1988 decided on 14.2.2006 and Civil Misc. Writ Petition No. 2193 of 1989 Rajendra Singh Vs. U.P. State Food and Essential Commodities Corporation Ltd. decided on 23.3.2006 and contended that since he has worked for long time pursuant to an interim passed by this Court in the present case, he should be allowed to continue.;