- (1.) Leave granted.
(2.) Heard on merits.
(3.) The respondent was appointed temporarily and was governed by the U. P. Temporary government Servants (Termination of Service) Rules, 1975. According to Rule 4 (2, the period of notice for termination of the temporary service was one month subject to the proviso which reads as under: "(2 The period of notice shall be one month: Provided that the service of any such government servant may be terminated forthwith, and on such termination the government servant shall be entitled to claim a sum equivalent to the amount of his pay plus allowances, if any, for the period of the notice or as the case may be, for the period by which such notice falls short of one month at the same rates at which he was drawing them immediately before the termination of his services:";