Amreshwar Pratap Sahi, J. - (1.) HEARD learned counsel for the petitioner and Sri Kamal Kesarwani for the respondent Power Corporation. The contention of the petitioner is that he was working as a Sweeper on Part Time Basis on a payment of Rs. 200 per month which was increased Rs. 800 and then Rs. 1,500.
(2.) THE petitioner has come up with a prayer that he should be allowed to continue and should be regularized in his services together with arrears of salary which have not been paid. Sri Khare, learned counsel for the petitioner according to a mobile telephonic message obtained today informs the court that the services of the petitioner have also been orally dispensed with.
(3.) LEARNED counsel for the petitioner has also invited the attention of the court to a document endorsing the order of the Collector dated 20.3.2013 and he contends that with all these recommendations and the aforesaid background the action of the respondent Power Corporation is arbitrary.;