Siddharth, J. - (1.) Heard Sri Rajiv Sharma, learned Counsel for the petitioner and Shri Indra Bhan Singh, learned Standing Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for quashing of the order dated 17.12.1992, passed by the respondent no.1, whereby, his services on the post of temporarily welfare worker were terminated.
(3.) The brief facts of the case are that the petitioner was appointed as Kalyan Karta on 10.01.1986 by the respondent no.1, Director, Solders' Welfare and Rehabilitation, U.P. Sainik Bhavan, Lucknow, under the respondent no.2, District Solders' Welfare and Rehabilitation Officer, Muzaffarnagar. The appointment of the petitioner was temporary and the period of probation was 2 years. It was further provided that after completing 2 years of probation his services, he would be temporarily appointed on the aforesaid post. His appointment was in the pay scale and the other allowances payable to the temporary employees were payable to him. The post held by the petitioner was made permanent by the order dated 01.05.1990 of the State Government and the petitioner continued to work on the same and the respondent no.2 recommended his promotion. However by the impugned order dated 17.12.92, his services were terminated relying upon the U.P. Temporary Government Servants (Termination of Service) Rules, 1975 with one month notice and pay.;