- (1.) The petitioner has appeared before the Court in person and argued the matter. He has been heard.
(2.) Sri Mata Prasad, learned Additional Chief Standing Counsel appears for the respondents.
(3.) In this writ petition the petitioner is seeking quashing of the order dated 29.5.2000/12.7.2000 passed by the District Magistrate, Ghazipur whereby the appointment of the petitioner was cancelled.;