JUDGEMENT
Rajesh Singh Chauhan, J. -
(1.)Heard Sri A.P. Singh, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.)By means of this petition the petitioner has assailed the order dated 1.9.2018, contained as Annexure no. 1 to the writ petition, passed by the Deputy Collector, Sadar, Lucknow whereby the services of the petitioner have been terminated by canceling the bond of the petitioner. The petitioner has also assailed the minutes of meeting of District Level Prayokta Prabhar Samiti dated 27.8.2018, contained as Annexure no. 2 to the writ petition, pursuant to which the termination order dated 1.9.2018 has been passed and the order dated 17.1.2019, contained as Annexure no. 3 to the writ petition, has been passed by the Tehsildar, Sadar, Lucknow canceling the bond of the petitioner.
(3.)The brief facts of the case is that on 1.12.2009 the petitioner was appointed on the post of Technical Manpower for data-feeding by Prayokta Prabhar Samiti, Tehsil Level, Lucknow (hereinafter referred to as 'Samiti' in short). The Deputy Collector, Sadar, Lucknow is President of the aforesaid Samiti. As per learned counsel for the petitioner the petitioner immediately joined on the post and since then the petitioner is continuing on the post in question and his work and conduct has been excellent up to the satisfaction of the authorities concerned as no adverse has ever been communicated to the petitioner. The learned counsel for the petitioner has further submitted that a bond was executed between the petitioner and the Deputy Collector, Sadar, Lucknow in a capacity of Chairperson of the Samiti. It has categorically been indicated in the said bond that the services of the petitioner can be dispensed with only on the irregularities or misconduct on being found proved in the inquiry.
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