Tarun Agarwala, J. - (1.) It transpires that the services of the petitioner were terminated on 4.5.91.. The petitioner approached the U.P. State Commission for Backward Class in the year 1999. The Commission by an order dated 16.8.2004 recommended the District Magistrate to reinstate the petitioner on the ground that the order of termination was in violation of the principles of natural justice.
(2.) Aggrieved by the now implementation of the order of the Commission, the petitioner approached this Court which was disposed of with a direction to the Collector to decide the representation of the petitioner.
(3.) The petitioner's representation was rejected by an order dated 28.6.2005. The Collector held that the petitioner not only absconded but had abandoned his services and consequently his services was terminated on 4.5.91.;