DEVENDRA KUMAR ARORA,J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India, challenging the order dated 31.1.2011 passed by the District Magistrate, Jaunpur, whereby his services have been terminated with retrospective effect i.e. from 2.7.1992.
(3.) According to the petitioner, he was appointed on the post of Assistant Accountant vide order dated 16.8.1990 against the substantive vacancy in terms of the Government Order dated 23.6.1968 and he continued to work in the same capacity upto 15.7.1992 with artificial breaks. Thereafter, on 16.7.1992, his services were terminated by an oral order. Feeling aggrieved, he filed a writ petition, bearing No. 31206 of 1992, before this Court, which was dismissed vide judgment and order dated 16.8.1994 on the ground that the petitioner is a public servant within the meaning of U.P. Public Services (Tribunal) Act, 1976 and has a remedy of filing Claim Petition under Section 4 of the Act.;