Ashwani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner and Ms. Pooja Arora for the respondents.
(2.) Petitioner claims to have been engaged as Class-IV employee by the District Judge, Ghazipur on 20.8.2002. He was required to work in the Fast Track Court. The appointment order issued to the petitioner clearly reveals that the appointment itself was offered to petitioner on an application filed by the petitioner before the authority concerned. Neither any advertisement was published nor any procedure required has been followed for offering public employment. Petitioner appears to have worked for some time and thereafter his services were discontinued by the District Judge, Ghazipur on the ground that the Fast Track Court itself was supposed to continue only till 28.2.2005. Aggrieved by this communication, petitioner is before this Court.
(3.) Learned counsel for the petitioner states that no procedure was followed before terminating his services and the action of the respondents, impugned in the present petition, is violative of the principles of natural justice.;