- (1.) R..B..Misra,.J. Heard.Sri.L..N..Pandey,.learned.Counsel.for.the.petitioner.and.Sri.B..D..Mandhyan,.learned.Counsel.for.the.respondents.and.learned.Standing.Counsel. The.writ.petition.was.decided.on.14-02-2003.in.absence.of.learned.counsel.for.the.respondents.as.mentioned.in.the.order.dated.14-02-2003..An.application.for.recalling.the.order.dated.14-2-2003.on.behalf.of.learned.counsel.for.the.respondent/rajya.Krishi.Utpadan.Mandi.Parishad,.Sri.B..D..Mandhyan.has.been.filed.enclosing.the.cause.list.of.14-02-2003.giving.explanation.and.justifying.the.stand.how.he.could.not.reach.when.the.writ.petition.was.decided.on.14-2-2003..Counter.affidavit.to.this.recall.application.has.also.been.filed.by.Sri.L..N..Pandey,.learned.Counsel.for.the.petitioner..The.cause.shown.in.the.recall.application.is.sufficient,.therefore,.the.Civil.Misc..Application.No..99813.of.2003.is.allowed.and.the.order.dated.14-02-2003.passed.by.this.Court.is.recalled.and.the.writ.petition.is.heard.on.the.merits.of.the.case.
(2.) ..In.this.writ.petition.prayer.has.been.made.to.quash.the.order.dated.18-10-1985..(Annexure-6.to.the.writ.petition),.whereby.the.petitioner's.service.has.been.terminated.after.payment.of.one.month.advanced.salary. ..The.brief.facts.necessary.for.adjudication.of.the.present.writ.petition.are.that.Krishi.Utpadan.Mandi.Samiti.of.Ballia.had.deployed.the.petitioner.on.a.sanctioned.post.of.Mali.and.sweeper.in.the.office.of.respondent.No..2.i..e..Krishi.Utpadan.Mandi.Samiti.Chit.Bara.Gaon,.Ballia.on.01-12-1984.on.daily.basis.and.seniority.list.was.also.maintained.out.of.the.available.daily.wager.employees..The.petitioner.was.deployed.to.work.as.a.Chaukidar.on.1-2-1983.on.daily.wage.and.he.continued.to.work.till.10-8-1985..The.necessity.of.work.of.Mali.was.essential.to.maintain.the.tree.and.plants.in.the.Mandi.Samiti.area.office,.therefore,.on.the.recommendation.of.the.Secretary.to.the.President.of.the.Mandi.Parishad,.the.petitioner.was.again.given.appointment.as.a.Mali..The.petitioner.was.getting.salary.in.the.grade.of.Rs..305-5-330-EB-6-360-EB-6-390.per.month.and.subsequently.the.petitioner.took.the.charge.as.a.Mali.on.10-8-1985.and.has.been.discharging.the.duty.since.then..The.petitioner's.service.was.terminated.from.the.post.of.Mali.on.18-10-1985.by.an.order.which.prima.facie.appears.to.be.order.simplicitor,.however,.the.petitioner.had.submitted.that.the.post.was.still.existing.and.there.was.no.complaint.at.all.against.the.petitioner.and.without.affording.opportunity.to.the.petitioner.and.in.derogation.to.the.principles.of.natural.justice,.the.petitioner's.service.was.terminated..According.to.the.petitioner.he.was.appointed.after.being.selected.through.the.due.process.of.selection.and.the.petitioner's.service.was.terminated.arbitrarily. ..Whereas,.contents.of.paragraph.7.of.counter.affidavit.reveals.that.the.service.of.the.petitioner.has.been.terminated.because.the.appointment.of.petitioner.was.not.by.observing.the.Rules.and.bye-laws,..(first.amendment).1984,.of.the.Mandi.Samiti.which.required.that.any.appointment.to.the.post.of.Class.IV.employees.could.be.through.the.selection.by.the.Selection.Committee.consisting.of.three.members.i..e..representative.of.the.Director.of.the.Krishi.Utpadan.Mandi.Parishad,.as.Chairman,.the.Chairman.of.the.concerned.Mandi.Samiti.as.member.and.the.Secretary.of.the.concerned.Mandi.Samiti.as.a.member..The.Selection.Committee.thereafter.was.to.forward.the.name.of.the.selected.candidate.to.the.Director.of.Mandi.Parishad.for.approval.and.then.only.the.person.could.be.given.appointment..A.photostat.copy.of.the.covering.letter.dated.21-5-1985.with.the.first.amendments.of.Bye.Laws.1984.has.been.filed.as.Annexure.CA-2..Consequent.upon.the.said.letter.dated.21-5-1985,.the.Director.sent.a.circular.to.the.Regional.Deputy.Directors.Administration.indicating.therein.that.all.such.adhoc.appointments.made.after.30-6-1985.which.were.not.in.conformity.with.the.rules.and.bye-laws.are.immediately.to.be.cancelled..A.photostat.copy.of.the.circular.dated.19-8-1985.has.been.filed.as.Annexure.C..A.-3.to.the.counter.affidavit.
(3.) ..The.contents.of.para-7.of.counter.affidavit.above.had.been.denied.in.para.5.of.the.rejoinder.affidavit.by.saying.that.irregularity.or.deficiency.was.to.be.mentioned.in.the.order.of.termination.or.his.service.could.only.be.terminated.by.observing.due.procedure.of.law.as.the.petitioner.was.appointed.by.following.the.due.proper.procedure.of.selection. ..Learned.counsel.for.the.respondents.has.also.filed.written.note,.according.to.which.there.were.procedural.deficiencies,.irregularities.and.illegalities.namely.neither.any.advertisement.was.made,.nor.name.of.candidate.was.invited.from.the.employment.exchange,.neither.Selection.Committee.was.ever.constituted,.nor.selection.process.had.ever.commended,.no.approval.of.Director.of.Mandi.Parishad.was.obtained,.as.such.the.appointment.of.the.petitioner.was.absolutely.illegal.in.violation.of.provisions.of.U..P..Agriculture.Produce.Market.Committees..(Centralised).Service.Regulations,.1984..(in.short.called.as.Regulations,.1984),.which.came.into.effect.on.1-8-1984..According.to.the.respondents.the.petitioner.has.no.right.to.the.post,.more.so,.when.there.was.circular.issued.by.the.Director,.Mandi.Parishad.dated.21-.5-1985.indicating.that.persons.appointed.de.hors.the.regulations.after.30-6-1985,.were.to.be.discontinued.;