- (1.) List has been revised. No one is present to press this petition.
(2.) By means of this petition, under Article 226 of the Constitution of India, the Petitioner seeks to challenge the order dated 14th February, 1992, (Annexure '1' to the Petition), whereby his services have been terminated.
(3.) A perusal of the impugned order reveals that the Petitioner is a temporary constable and is subject to the provisions of the U.P. Temporary Government Servants (Termination of Services) Rules, 1975 (herein after called the Rules). It further transpires that his services have been terminated in terms of the provisions of the aforesaid Rules which provide for the termination of the services of a Government Servant in temporary service at any time by notice in writing given either by the Government servant to the appointing authority or by the appointing authority to the Government servant.;