M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 9.4.1998.
(3.) The petitioner was admittedly a temporary employee. He used to come to the office after drinking liquor and he would create nuisance there. His service was terminated on 27.1.1998 on the ground that it was no longer required.;