M.Y.EQBAL,J. - (1.) HEARD the parties.
(2.) THE petitioner has prayed for quashing the order dated 10.11.2000 issued by the Executive Engineer, PHED, Godda whereby the services of the petitioner has been terminated. Petitioner's ease is that sometimes in 1984 a portion of the land belonging to his father was taken by the PHED Deptt. Godda under the Water Supply Scheme under an agreement with the father of the petitioner to give employment in lieu of the acquisition of the land. The petitioner was accordingly given temporary posting as keyman -cum -chaukidar in the PHED department. The petitioner continuously served on temporary basis till 1986. Again in 1990 the petitioner was given appointment on the same post and he continued on the said post. In 1998 he filed a writ application being CWJC No. 11357/98 in the Patna High Court for regularisation of his serviees. During the pendency of the said writ application the impugned order of termination was served upon him vide letter dated 10.11.2000.
(3.) THIS Court, by order dated 2.8.2000 directed the petitioner to withdraw the said writ application No. 11357/98(R) filed in the Patna High Court. Learned Counsel for the petitioner submitted that the aforesaid writ application was withdrawn by the petitioner.;