- (1.) Heard learned Counsel for the parties.
(2.) By means of present writ petition, the petitioner is seeking a writ of certiorari for quashing the impugned ex-parte termination order dated 14.07.1975.
(3.) The submission of the counsel for the petitioner is that the petitioner was appointed as Tractor Operator in Agriculture Department on 11.08.1972 and he continued to work till 13.07.1975. The appointment of the petitioner was on a substantive post and, as such, the provisions of U.P. Temporary Government Servant Termination Rules, 1975 does not apply in the case of petitioner, who even then all of sudden has been terminated from services by the respondents vide ex-parte order dated 14.07.1995 treating him temporary government servant (Annexure-2 to the writ petition).;