M.KATJU, J. - (1.) THIS writ petition has been filed against the impugned order of the U.P. Public Service Tribunal dated 4.4.1989 vide Annexure -3 to the petition.
(2.) HEARD learned Counsel for the parties. The respondent No. 1 was appointed on a purely temporary basis as a Basic Health Worker on 12.11.1981 and his service was terminated on 22.6.1985. He filed a claim petition which was allowed by the Tribunal.
(3.) WE have carefully perused the impugned order of the Tribunal and we are of the opinion that it cannot be sustained. It is well -settled that a temporary appointee has no right to the post. Hence, there was no need to give opportunity of hearing to the petitioner, who was a temporary appointee, before terminating his service.;