PANCHANAND GIRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate, assisted by Sri Priya Ranjan Rai, learned counsel appearing on behalf of the petitioner, Sri Indra Raj Singh, assisted by Sri Arvind Upadhyay, learned counsel appearing on behalf of the caveator and learned Standing Counsel appearing on behalf of respondent nos. 1 to 4.

(2.) By means of the present writ petition, the petitioner is challenging the order dated 26.12.2013 passed by the District Panchayat Raj Adhikari, Azamgarh by which the services of the petitioner have been terminated under the U.P. Temporary Government Servant (Termination of Service) Rules, 1975 (hereinafter referred to as the "Rules, 1975").

(3.) The brief facts of the case are that on the basis of the interview, the petitioner has been appointed as a Safai Karmi vide order dated 16.2.2009 on the following terms: