Siddharth, J. - (1.) Heard Sri Vikas Budhwar, learned Counsel for the petitioner and Sri Harish Srivastava, learned Standing Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for the quashing of the termination order dated 31.10.2015, passed by respondent no.4, Project Director/District Joint Programme Coordinator, Shamli. Further prayer has been made for directing the respondent authority to reinstate the petitioner on his work and pay honorarium to him for the period of termination of his services
(3.) The petitioner was appointed on the post of Technical Assistant by the Chief Development Officer/ District Programme Coordinator, Muzaffanragar, by the appointment letter dated 29.05.2008, issued by Chief Development Officer/ District Programme Coordinator, District Muzaffarnagar, on contractual basis for minimum period of 1 year. It was provided in the aforesaid appointment letter that in case the petitioner is found guilty in some work or his work is not satisfactory, then on the report of the Programme Officer of the concerned Block and on the recommendation of the appointing authority, i.e., Chief Development Officer/ District Programme Coordinator, Muzaffarnagar and after the approval of the District Magistrate, the petitioner shall be removed from the panel and appropriate legal proceedings shall be taken.;