RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THE petitioner has filed this writ petition praying, inter alia, for a writ of certiorari quashing the order dated 26 -6 -1991 (Annexure 9 to the writ petition) passed by respondent No. 4. The petitioner was appointed as a 'Saving Advertiser' by respondent No. 3 vide appointment letter dated 7 -5 -1986 on a fixed pay of Rs. 700/ -per month on contract basis. He was posted in Tehsil Muhammadabad Mohna District Azamgarh, initially for a period of one year from the date of his taking over charge. The period of appointment was extended from time to time which continued till 12 -9 -1990.
(3.) COUNSEL for the petitioner submits that the petitioner has working from 1986 to 1990 and therefore, he is entitled for a reward of more than Rs. 10,000/ -for payment of which the respondents have not taken any steps and on the contrary his services have come to an end due to non -renewal of the contract vide impugned order dated 26 -6 -1991 on the ground that he has not achieved his aim according to the standard given in the contract.;