ASHOK KUMAR, J. - (1.) By means of the present writ petition the petitioner has challenged the order dated 11.8.2015 passed by the Executive Officer, Nagar Palika Parishad, Sirsaganj, District Firozabad by which the services of the petitioner has been terminated.
(2.) The brief facts of the present case are that the petitioner has been selected for the appointment of 'Safai Karmchari' on the basis of contract in Nagar Palika Parishad, Sirsaganj, District Firozabad under the G.O. dated 9.5.2006. A committee has been constituted by the order of the District Magistrate, Firozabad dated 30.5.2006 and on the basis of the interview the petitioner being successful and has been given the appointment on the contract of Rs. 2130/per month which was required to be enhanced by Rs. 100/- yearly. All the requisite documents as are necessary has been submitted by the petitioner and as per order passed by the respondent No. 4, the Executive Officer, Nagar Palika Parishad, Sirasaganj the petitioner has joined on the post of 'Safai Karmchari' on contract basis on 23.6.2006 in pursuance of the appointment letter dated 23.6.2006.
(3.) The petitioner worked as 'Safai Karmchari' till June 2014, however suddenly the petitioner left the job on his own without disclosing any reason or without even giving any intimation.;