- (1.) LEARNED counsel for the petitioner filed this writ petition for the following reliefs: a. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 6.5.2003 passed by the respondent no.3, the charge sheet dated 24.6.2003 issued by the respondent no.3, the order dated 17.9.2002 issued by the respondent no.2 and the Government Order dated 20.7.2002 issued by the respondent State Government. b. Issue a writ, order or direction in the nature of mandamus directing the respondent authorities to permit the petitioner to continue in service as a Projectionist with continuity of service in the same manner as he would be entitled to but for the orders impugned in the instant writ petition.
(2.) THE brief facts which give rise to this writ petition are that:
(3.) AS per the plaintiffs submission he came to know in the year 1986 that the post of Projectionist was available with the establishment of Chief Medical Officer, Ghaziabad. Applications from eligible persons were invited and their candidatures were considered. Accordingly, the petitioner's candidature was also considered and letter of appointment dated 20.12.1986 was issued by the Chief Medical Officer, Ghaziabad, appointing him to the post of Projectionist.;