Rakesh Sharma, J. - (1.) HEARD learned Counsel for the parties and perused the materials on, record.
(2.) THIS writ petition was presented on 5th September, 1991 assailing the order dated 31st August, 1991 passed by the Project Manager, U.P. State Bridge Corporation Ltd., Kanpur Unit (in short the Corporation" ). The petitioner who is diploma holder, was, initially engaged as Technical Supervisor on 16th March, 1989. His services were terminated vide impugned order dated 31st August, 1991, which is under challenge in this writ petition. This Court, while entertaining the petition, had stayed the operation of the order of termination vide order dated 6th September, 1991, thus the petitioner is continuing in service uninterruptedly w.e.f. 16th March, 1989.
(3.) LEARNED Counsel for the petitioner submits that the petitioner is a diploma holder and fully qualified for the post held by him. According to him he has been regularised in service and due to pendency of the petition his name has not been placed in the seniority list. The order of termination was challenged on various grounds Viz; the same was arbitrary and the post was available. The petitioner was entitled for salary. Similarly placed Junior Engineers, who were discharging similar duties in various units of the Corporation are continuing and there was no shortage of work in the units.;