- (1.) Heard Mr Shivam Sharma, learned counsel for the petitioner as well as learned Standing Counsel.
(2.) Through the instant writ petition, the petitioner has prayed for issuance of a writ in the nature of mandamus commanding the respondents not to give the effect the order of oral termination dated 1.6.1995 and to pay all consequential benefits including regular salary and its arrears with interest.
(3.) The petitioner was appointed as a Driver in Estate Department of the State Government vide G.O. Dated 31.3.1995. It is stated that he had undergone through the formal selection process and was interviewed by a Committee constituted for making regular selection. Thus, he was appointed in accordance with U.P. Estate Department Drivers Services Rules, 1979. He submitted his joining on 3.4.1995 which was accepted by the Estate Officer and thereafter he was attached with Hon'ble Minister for Health and Family Welfare. Thus, he had been discharging duties and responsibilities of the post of Driver. However, his salary was stopped without any order and when he represented the Officer concerned for redressal of his grievances, he was stopped from working with effect from 1.6.1995.;