Ashwani Kumar Mishra, J. - (1.) Both the writ petitions have been heard together and as the dispute involved is in respect of the same post, are being disposed of by this common judgment.
(2.) Writ Petition No. 35100 of 1999 has been filed by Sri Santosh Kumar, son of Sri Chhote Lal, challenging the order dated 27.7.1999, whereby notice has been given to petitioner for terminating his temporary appointment, in terms of the provisions contained under the U.P. Temporary Government Servants (Termination of Service) Rules, 1975, (hereinafter referred to as 'the Rules of 1975). Petitioner has further prayed that the respondents be restrained from interfering in the working of petitioner as Steno -Typist (Ashu -Lipik) and he be paid salary from month to month.
(3.) While entertaining the present writ petition, an interim order was granted by this Court on 19.8.1999 and petitioner asserts that in pursuance thereof he continues to work and various service benefits have already been granted to him.;