Anil Kumar, J. - (1.) HEARD Sri Ankit Pande, learned counsel for petitioner, Sri V.S. Tripathi, learned State counsel and perused the record. Facts, in brief, of the present case are that in the District Court, Gonda, in the year, 2002, Fast Track Courts has been sanctioned and established, so in order to provide Pool Car/Vehicle Driver to the Presiding Officer of the Fast Track Court, petitioner was appointed as Driver by order dated 31.08.2002 (Annexure No. 2) passed by District Judge, Gonda on temporary basis.
(2.) THEREAFTER , the temporary engagement of the petitioner was extended upto 28.02.2009. However, in the meantime, by means of the order dated 12.11.2008 passed by District Judge, Gonda/O.P. No. 2, the services of the petitioner has been terminated by invoking the provisions as provided under U.P. Temporary Government Servants (Termination of Services) Rules, 1975 (hereinafter referred to as the Rules, 1975). Aggrieved by the said fact, present writ petition has been filed before this Court.
(3.) SRI Ankit Pande, learned counsel for petitioner while assailing the impugned order submits that as the petitioner's services were extended upto 28.02.2009 and the term of the Fast Track Court in District Gonda has also been extended upto 28.02.2010, so there is no justification or reason on the part of O.P. No. 2 to terminate the services of the petitioner by means of the impugned order dated 12.11.2008 (Annexure No. 1).;