RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Amrendra Nath Tripathi along with Sri Salil Tripathi, learned counsel for the petitioner, Sri Ashutosh Shukla, Advocate holding brief of Sri Rakesh Kumar Chaudhary, learned counsel for the respondents no. 2 and 3 and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents no. 1,5, 6 and 7.
(2.) By means of this writ petition, the petitioner has assailed the order dated 17.08.2005 issued by the Secretary, Rajdhani Nagar Sahkari Bank Ltd. Lucknow, the opposite party No.3, whereby the petitioner has been dismissed from service. It has been informed at the Bar that had the petitioner been in service, he would have retired on 14.01.2014.
(3.) The brief facts of the case are that the petitioner was engaged as Security Guard in Rajdhani Nagar Sahkari Bank Ltd, Lucknow (here-in-after referred to as the 'Bank') on adhoc basis. The services of the petitioner have been regularised on 01.04.1994 in the pay-scale of Rs.312-520. Thereafter, the services of the petitioner in the Bank were confirmed on 01.05.1995.;