- (1.) Heard Sri R.J. Trivedi, learned counsel for the petitioner , learned Standing Counsel and perused the record.
(2.) By means of present writ petition, petitioner has challenged the impugned order of termination dated 1.6.1992 ( Annexure no.5) passed by opposite party no.2 as well as the order dated 18.1.1993(Anexure no.7) by which the petitioner's representation was rejected by opposite party no.2./ Commandant , Kendriya Nagrik Suraksha prishikshan Sanstahan, Lucknow which comes under under U.P. Civil Defence Services .
(3.) Learned counsel for the petitoiner submits that the petitoner was initially engaged on ad-hoc basis as Sweeper on 13.12.1985. Subsequently, the vacancy occurred in the Sansthan, the names were called from Employment Exchange by opposite party no.2 . In pursuance of of the same, petitioner submitted his candidature and was called for interview and by order dated 9.8.1990 ( Annexure non.3) he was appointed on temporary basis on the post of Sweeper under opposite party no.3. In pursuance of the said order , petitioner joined his duty on 7.9.1990. While he was working and discharging his duties , by means of impugned order dated 1.6.1992 ( Annexure no.5) passed by opposite party no.2, the services of the petitioner has been terminated by invoking the provisions as provided under U.P. Temporary Government Servants Rules( termination of service ), 1975 ( herein after referred to as Rules, 1975) .;