- (1.) HEARD learned counsel for the parties.
(2.) THIS Special Appeal has been filed against the judgment and order dated 28-10-2005, by means of which the writ petition preferred by the appellant for claiming sal­ary from the year 1998 has been rejected. It is not in dispute that the appellant moved an application for appointment on Class-IV post to the then Minister of Mahila Kalyan Department, U. P. Lucknow and on the basis of the endorsement made on the said application by the then Minister the appel­lant got appointment purely on temporary basis. In the appointment letter dated 19-7-1997, there was a clear-cut condition that the appointment was made on the recommenda­tion made by the Minister, though the order further says that the appointment was purely temporary subject to approval of the Direc­tor and that regular appointment shall be made in accordance with rules later on by the Director, who is the appointing authority of the post. The services were also liable to be terminated at any time by giving notice.
(3.) THE appointment so made by the Dis­trict Magistrate was never approved by the Director nor any appointment order was is­sued by him.;