Sarkaria, J. - (1.) The respondent, Belliappa, was appointed temporary Junior Compositor in the Grade of Rs. 65-1-72-2-90 in the Government Branch Press, Mercara. The post was non-gazetted Class IV as defined in Cl. (iv) of Sub-rule (3) of R. 5 of the Mysore Civil Services (Classification, Control and Appeal) Rules, 1957. The employment was temporary and was to continue until further orders.
(2.) The Branch Manager, Mercara, Respondent 1 (herein), served a notice on the respondent on Dec. 29, 1966, statement that the respondent had taken outside the Press some copies of the ballot papers relating to the Director's election of Coorg Cardamom Co-operative Societies, Mercara. The respondent was required to show cause before 2.00 P. M. of Dec. 30, 1966, why disciplinary action be not taken against him as per Rules. It was further stated in the notice that failure to comply with the notice will result in the respondent's suspension and further disciplinary action against him.
(3.) Thereafter on Jan. 3, 1967, an order was served on the respondent, terminating his services. This order (hereinafter called the impugned order) runs as under: "Office of the Manager, Government Branch Press, Mercara. Memoranda. As per instructions contained in Head Office order No, 570/66-67, dated 3-1-1967 Shri D. B. Belliappa, Junior Compositor of this Office is hereby informed that your appointment is purely temporary and terminable at any time without any previous notice and without reasons being assigned therefor are not required. Therefore your service are hereby terminated with immediate effect. Sd/- xxx Government Branch Press, Mercara.";