- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(2.) The petitioners were appointed on purely temporary and ad hoc basis by Sri Yuvraj Singh Ken the then Additional District Magistrate (Finance and Revenue) vide order dated 23.12.1995.
(3.) The petitioners have come up challenging the order dated 30.4.1996 whereby the temporary services of the petitioners have been terminated in pursuance of the order of the Director of Consolidation, U.P. dated 17.4.1996, which was passed after conducing necessary enquiry.;