Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) By means of this writ petition, the petitioner has challenged the order of termination dated 29.8.95, whereby he was removed from his services while working on the post of Assistant Revenue Accountant/ Assistant Wasil Baqil Navis.
(3.) The following reliefs in the form of prayers have been sought: "(A) to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 29.8.1995 (Annexure-11) passed by respondent No. 2; (B) to issue a writ, order or direction in the nature of mandamus directing the respondent No. 2 to permit the petitioner to continue on his post of Assistant Revenue Accountant/Sahayak Rajaswa Lekhakar and to pay him salary month to month as and when the same falls due to him; (C) to issue a writ, order or direction in the nature of mandamus directing the respondent No. 2 to make the payment of subsistence allowance to the petitioner during the period he remained under suspension i.e., from 2.2.1995 to 29.8.1995; (D) to issue any other suitable writ, order or direction which this Hon'ble Court deems just and a proper in the circumstances of the case in the interest of justice.";