H.L.Gokhale, J. - (1.) HEARD Mr. P.K. Khare, in support of this appeal. Mr. U.C. Pandey, appears for the Respondents.
(2.) THE Appellant herein has filed this appeal to challenge the order passed by the learned Single Judge dated 15.3.1999 on his writ petition dismissing the same. The short facts leading to this appeal are this wise. The Appellant had joined the services of the first Respondent -U.P. Awas Evam Vikas Parishad as a Class -IV employee on 28.2.1983 on an ad hoc basis. The appointment order clearly stated that he was employed for a period of six months or till regular appointments are made. The order further stated that his services could be terminated without any notice.
(3.) DURING this employment as a Class -IV employee, the Appellant was promoted to Class -Ill post on 25.6.1983 again on a similar ad hoc basis and on similar terms. This promotion order stated, as the earlier order, that his appointment was for a period of six months or till regularly selected persons become available. The Appellant appeared for a Class -Ill examination on 9.7.1984, but he failed therein. This was on the background of Government Order dated 22.3.1984 not to keep any ad hoc employees. Since the Appellant failed in the examination of Class -Ill post, he was terminated from his services on 15.1.1985.;