B. N. Sapru, J. - (1.) The petitioner was employed in a temporary capacity as a conductor in the U.P. Government Roadways. Thereafter he became a Government servant on deputation with the Corporation. The petitioners services were terminated by an order dated 17-8-1973. Aggrieved by the termination order, the petitioner instituted a civil suit being Suit No. 114 of 1975 of the Court of Civil Judge. Azamgarh. The suit was transferred to the Public Service Tribunal. The Tribunal has by its judgment dated 3-11-1979 dismissed the claim petition.
(2.) Aggrieved by the decision of the Tribunal, the petitioner has preferred the instant writ petition.
(3.) The first argument advanced on behalf of the petitioner before this Court is that he was a workman within the meaning of the Industrial Disputes Act and as such the termination of his services was made in violation of provisions of Section 25-A of the Industrial Disputes Act or alternatively Section 6-N of the U.P. Industrial Disputes Act. As he has been in the continuous employment of the Corporation for more than 240 days when his services were terminated, he was not given the benefit under the said Acts.;