RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE Deputy Commissioner (E) Trade Tax, Azamgarh held a test for the post of Junior Clerks in Trade Tax Department, in which the petitioner was selected. He was appointed vide appointment letter dated 14.7.1997 and was directed to join in the Mandal Karyalaya, Trade Tax Department, Jaunpur. He was also sent to the Institute of Secretariat Training of Management, Faizabad, where he had undergone training w.e.f. 14.12.1998 to 23.12.1998. The appointment of the petitioner in the pay scale of Rs. 950 -20 - 1.150 -EB -25 -1.500 was wholly temporary in nature and was liable to be terminated at any time by giving one months notice. The appointment letter dated 14.7.1997 containing the terms and conditions of the appointment is reproduced below : ...[VERNACULAR TEXT OMITTED]... By means of this petition, the petitioner has challenged the validity and correctness of the impugned order dated 13,7.2000. By which the impugned order the appointment of the petitioner has been cancelled after about 3 years of his service in the department on the ground that the selection of the petitioner was not proper as in the selection of 1997 for the post of Junior Clerks, as the merit list of the candidates was not properly prepared according to Rules.
(3.) THE letter of termination dated 13.7.2000 containing the reason for termination of the services of the petitioner is as under : ...[VERNACULAR TEXT OMITTED]...;