- (1.) Shri Rakesh Pandey, learned counsel for the petitioner states that petitioner no. 1 has died. In this view of the matter this writ petition shall now be proceed only in respect of the petitioner no. 2.
(2.) Heard learned counsel for the petitioner and Shri Upendra Singh, learned standing counsel for the State respondents.
(3.) The writ petition was filed challenging the order dated 11.2.1994 whereby the services of the petitioner were terminated. The case of the petitioner no. 2 (surviving petitioner) is that he was appointed as daily wage Tax Collector in the Town Area Committee, Pariha, District Firozabad and thereafter he was appointed as a temporary Tax Collector in 1991. His services were regularized on the said post by the Chairman of the Town Area Committee, Pariha by order dated 3.11.1993. However, the petitioner was not being paid his salary and therefore he made a representation before the respondent on 29.1.1994 and again on 16.2.1994 and 17.2.1994. The submission is that it is because he asked for salary his services were terminated by the impugned order.;