R.B. Misra, J. - (1.) In this petition prayer has been made to quash the impugned orders dated 10.08.1990 and 16.11.1990 (Annexures-1 & 2 respectively to the writ petition) passed by the Executive Engineer, Gramin Abhiyantran Sewa Prakhan, district Etah/respondent No. 2 terminating the service of the petitioner after payment of one month salary in lieu of one month notice and rejected the representation of the petitioner by its order dated 10.08.1990.
(2.) According to the petitioner by requisitioning the names from the employment exchange against the temporary vacancy arose due to dismissal of Kunwar Pal (respondent No. 3), a Jeep Driver, the selection committee appointed the petitioner on 05.10.1989 in the scale of Rs. 950-1500 absolutely on temporary basis with indication that his service could be terminated by giving one month notice or on payment of one month's advance salary in lieu thereof. The service of the petitioner was terminated by order dated 10.08.1990, against which he filed a representation, which too was rejected on 16.11.1990 by the respondent No. 2. However, on the strength of interim order of this Court the petitioner is still working.
(3.) According to the petitioner, termination of his service by an order simplicitor is bad, illegal and against the principle of natural justice and also against the provisions of Articles 16 and 311 of the Constitution, and his service has been terminated by an order simplicitor without any stigma.;