Vijay Lakshmi, J. - (1.) Heard Sri Siddharth Khare and Sri Pankaj Kumar Srivastava, learned counsel for the petitioner, Sri Ashish Kumar Nagvanshi, learned counsel appearing for Nagar Panchayat, Chandauli (respondent nos. 3 and 4) and learned Standing Counsel for respondent nos. 1 and 2. Perused the record.
(2.) The petitioner by means of this writ petition has prayed for the following reliefs :- (I) to issue a writ in the nature of Certiorari quashing the order dated 05.08.2010 passed by Executive Officer, Nagar Panchayat, Chandauli, district Chandauli (Annexure - 4 to the writ petition) whereby terminating the services of the petitioner. (II) to issue a writ in the nature of Mandamus commanding the respondents not to interfere in the working of the petitioner as Class IV employee under them and to pay the petitioner his regular monthly salary.
(3.) The brief facts, according to the petition, are that the petitioner was appointed on daily wage basis in the year 1986 in Town Area Committee, Chandauli. On 14.2.1990 the State Government issued an order permitting regularisation/absorption of daily wagers who have completed more than 3 years as daily wager against the substantive vacant posts. On 31.7.1992, an order was passed by Chairman, Town Area Committee, Chandauli whereby the services of 20 daily wagers including the petitioner were regularised and, thus, the petitioner was absorbed on the regular post of peon in Class IV.;