Sudhir Agarwal, J. - (1.) Heard Dr. L.P. Misra, learned Counsel for the petitioner and Sri Rajesh Tewari for U.P. Police Avas Nigam Ltd., Lucknow.
(2.) This writ petition is directed against the order dated 25.11.1998 passed by Chairman/Managing Director of U.P. Police Avas Nigam Ltd., Lucknow (hereinafter referred to as 'Nigam') rejecting representation of the petitioner.
(3.) The facts giving rise to the present petition are that the petitioner was engaged in daily wage basis on 1.12.1995 to work as store keeper at head office of the Nigam at Lucknow. He was discontinued in June, 1998, where against he approached this Court in W.P. No. 4012 (SS)1998 seeking following relief : (A) To issue a writ, order or direction in the nature of certiorari quashing the impugned order of termination after summoning the same from opposite parties. (B) To issue a writ, order or direction in the nature of mandamus directing the opposite parties not to discontinue the service of the petitioner. (C) Any other order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case, may also be passed in favour of the petitioner. (D) Cost of the petition may be awarded to petitioner.;