- (1.) The order of termination, dated 17.04.2015, passed by the second respondent, is under challenge in the present writ petition.
(2.) Rule 32 of the respondent / Corporation's Service Rules provides appeal.
(3.) The learned counsel for the respondents 1, 2 and 4 states that the time limit prescribed for filing appeal is thirty days and the writ petitioner has not filed any appeal within the time limit prescribed. Contrarily, he has preferred the present writ petition.;