S. P. Mehrotra, J. - (1.) The present writ petition was filed by the petitioner under Article 226 of the Constitution of India, inter alia, challenging the order dated 12-1 1-2001 (Annexure-7 to the writ petition) passed by the respondent No.2 (Secretary, Cane Co- operative Development Society Limited, Chandausi, District, Moradabad). The re-liefs, as originally sought in the prayer clause of the writ petition, are quoted below : (i) to issue an order or a direction or a writ of certiorari quashing the impugned order dated 12-11-2001 (Annexure-7) to the petition passed by the Respondent No.2 terminating his service. (ii) To issue an order, or a direction or a writ of mandamus staying the operation of the impugned order dated 12-11-2001 (Annexure-7) to the petition passed by the Respondent No.2, and grant any other relief this Hon'ble Court may deem fit and proper under the circumstances of the case. (iii) To award the costs of the writ petition to the petitioner.
(2.) Subsequently, by filing an amendment Application No. 80242 of 2002, which was allowed on 1st April, 2003, the petitioner further sought the following relief in the writ petition: To issue an order or a direction or a writ of certiorari quashing the order dated 28-2- 2001 Annexure 1 to this affidavit passed by the Respondent No.2 terminating his service.
(3.) It is, inter alia, alleged in the writ petition that the petitioner was appointed as a Seasonal Parchi Distributor by the Zonal Cane Service Authority/Secretary, Bilari, District Moradabad by his order, dated 25- 10-1986 (Annexure-1 to the writ petition); and that in pursuance of the said appointment order, the petitioner joined duty at Bilari and worked there; and that thereafter, his service was terminated.;