SHEO KUMAR SINGH,J. - (1.) Heard Mr. Agendra Sinha, learned counsel for the petitioner as well as learned Standing Counsel for the respondents.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, the petitioner challenges the order dated 04.09.1996 passed by the Principle Secretary, Public Works Department, Lucknow, whereby the services of the petitioner were terminated. The petitioner has further prayed for issue of a writ of mandamus commanding the respondents not to give effect to the order in question and to consider the regularization of the services of the petitioner and grant him promotion and other consequential benefits.
(3.) Admittedly, the petitioner was appointed on the post of Assistant Engineer on ad hoc basis in the year 1973. In the year 1979, the State Government promulgated the U.P. Regularization of Ad hoc Appointments (On posts within the purview of the Public Service Commission) Rules, 1979.;