Ashok Kumar, J. - (1.) Heard Sri Tarkeshwar Yadav, learned counsel for the petitioner.
(2.) The instant writ petition is filed with the following prayers: a). call for the records of the case and to issue a writ order or direction in the nature of certiorari quashing the order dated 08.09.1997 passed by the opposite party no.1 marked as "Annexure no.1" to the writ petition served to the petitioner in village Surahiyan, Post Office Mohammadabad, District Ghazipur. b) Issue writ, order or direction in the mandamus commanding the opposite parties not to give effect the impugned order and the petitioner may be reinstated in service. c) issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper on the facts and circumstances of the case. d) award costs of this petition to the petitioner from the contesting respondents.
(3.) The petitioner has filed the writ petition challenging the order of termination dated 08.09.1997.;