Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner claims to be a Class III employee of the U.P. Industrial Co-operative Association Ltd. (UPICA). He further claims to have been posted as a Salesman in a Unit of the UPICA Handloom House, Civil Lines; Azamgarh on a consolidated salary/wages at the rate of Rs. 3149/- per month. The petitioner has sought the relief of a writ of certiorari for quashing the order dated 31.1.2007 appended as Annexure 5 to the writ petition by which he has been directed to receive his retrenchment compensation etc. from the Head Office.
(3.) It appears that the petitioner was appointed on 27.8.1984 as a daily wage salesman at Basti in UPICA Sales Centre. The term of appointment of the petitioner expired on 30.6.1985 and was extended by the Managing Director on 1.7.1985 till further orders.;