RAKESH TIWARI,J. - (1.) HEARD learned counsel for the petitioner and Standing Counsel who has accepted notice on behalf of the respondents No. 1 to 4.
(2.) THE facts of the case in brief are that the petitioner was given compassionate appointment as Peon on 10.11.2008 in the office of respondent No. 4. Respondent No. 4 vide his order dated 14.11.2008 cancelled the appointment of the petitioner on the ground that there is defect in vision of the petitioner's right eye which is 6/24. Aggrieved, petitioner filed writ petition No. 63286 of 2008, Santosh Kumar Sharma v. State of U.P. and others, challenging his termination. The aforesaid writ petition was disposed of by this Court vide order dated 8.12.2008 observing that if the petitioner files a representation before respondent No. 4 raising all his grievances within a period of two weeks along with certified copy of the order, the respondent No. 4 is directed to decide the said representation expeditiously preferably within another period of four weeks by a reasoned and speaking order in accordance with law after giving opportunity of hearing to the petitioner.
(3.) PURSUANT to the aforesaid order of this Court, petitioner moved representation dated 15.12.2008 which has been rejected by the respondent No. 4 vide order dated 9.1.2009.;