J. V. Gupta, J. - (1.) This writ petition is directed against the order of the Sub-Divisional Officer Civil; Jagadhri, dated 25th May, 1970, copy of which is Annexure 'D'.
(2.) The brief facts of the case are that the petitioner was originally appointed as Octroi Mohanir by the Municipal Committee, Jagadhri respondent No, 2. On 27th June, 1967, he was appointed as a Record Keeper and was confirmed in that post on 26th September, 1967, vide Annexure 4A'. Later on, he was de confirmed vide communication dated 14th Nov., 1969 of the Municipal Committee, Jagadhri, against which a petition under Sec. 232 read with Sec. 236 of the Punjab Municipal Act, was filed before the Sub-Divisional Officer (Civil) Jagadhri who dismissed the same vide the impugned order.
(3.) The main grievance of the petitioner is that once he was confirmed in the post, he could not be de confirmed subsequently without any notice to him. While giving the history of the case it has been stated in the petition that earlier on 22nd Jan., 1965, one Shiv Kumar, respondent No. 4; resigned from the post of the Record Keeper as he joined the Army Service and in Feb., 1965, the petitioner was appointed on that post temporarily. On 25th June, 1965, he was reverted to his original post of Octroi Moharrir and one Roop Lal was appointed on that post of Record Keeper. Subsequently, this post was advertised and one Abdul Star appointed on 17th Sept., 1966 on regular basis. He resigned on 15th May, 1967 and in his place Roop Lal was again appointed permanently. Later on, Roop Lal was promoted as Assistant Accountant and the petitioner was appointed as Record Keeper on 25th June, 1965 and was confirmed on 28th Sept., 1967, vide Annexure 'A'.;