Anil Kumar Agarwal, J. - (1.) HEARD Sri B.R. Singh, learned Counsel for petitioner, Sri A.N. Trivedi, learned State Counsel and perused the record. Facts of the present case are that petitioner was initially appointed on the post of Gram Panchayat Adhikari on 13.7.1983 in the Panchayat Raj Department, State of U.P. and posted under District Panchayat Raj officer, Raebarerli. While he was working and discharging his duties his services has been terminated by order dated 1/3.5.1984 (Annexure No. 2) on the ground that 35 Gram Panchayat Adhikari who were working on deputation have been repatriated back to their substantive post in the Panchatraj Department.
(2.) THEREAFTER , on 8.1.1985 (Annexure No. 4) petitioner was given appointment on the post of Gram Panchayat Adhikari by means of order dated 8.1.1985 (Annexure No. 4) and posted at Maharajganj. In the said capacity, he worked and discharged his duties upto 16.12.1987. Again some persons who are working in a different department had been repatriated back on the post of Gram Panchayat Adhikari, so the services of the petitioner was terminated. Subsequently, in view of the Government Order dated 20.10.1986, the petitioner appointed on the post of Gram Panchayat Adhikari by means of the order dated 9.5.1989 (Annexure No. 6) passed by Director, Panchayat Raj, U.P., Lucknow.
(3.) IN view of the abovesaid factual background, the petitioner had filed the present writ petition before this Court praying that the services rendered by him w.e.f. 13.7.1983 to 26.5.1989 on the post of Gram Panchayat Adhikari may be counted for his service benefit.;