DEVI PRASAD SINGH,J. - (1.) CASE called out. None present for the petitioner. Heard learned Standing counsel and perused the records.
(2.) BRIEF fact of the case is that by an order dated 19.6.1985 petitioner was appointed on the post of Octroie Peon in the Nagar Palika, Gonda by the Executive Officer. Later on Executive Officer by order dated 13.9.1985 appointed the petitioner on the post of Peon, a copy of which has been filed as Annexure-2 to the writ petition. It appears that because of satisfactory work by an order dated 22.11.1985 the petitioner was promoted to discharge duty on the post of Octroie Moharrir. Later on petitioner's matter was placed before the Selection committee and in pursuance to report of the Selection committee by an order dated 13.3.1989 petitioner was appointed on the post of Octroie peon and he had taken over the charge on the same day i.e. 13.3.1989. By impugned order dated 13.7.1989, the petitioner's services were dispensed with on the ground that petitioner had failed to fulfill the wishes of Chairman, Nagar Palika Gonda. The impugned order dated 13.7.1989 as contained in Annexure-7 to the writ petition for convenience is reproduced as under:-
(3.) AT the face of record the impugned order has been passed mechanically to fulfill the wishes expressed by the Chairman Nagar Palika Gonda. The Executive Officer had complied with the direction issued by the Chairman Nagar Palika Parishad.;