KULDEEP KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) BOTH these special appeals arising out of the common judgment dated 1.8.2003, passed by Hon'ble Mr. Justice Irshad Hussain, dismissing the writ petitions of the appellants.

(2.) BRIEFLY stated the facts giving rise to the present appeals are that petitioners appellants were selected on the post of constables Police Department and they were sent for training by Rawangi Aadesh on 18.10.2001 and since 20.10.2001 they were under training and on completion they were to appear in final examination. Petitioners have also rendered their services in the general elections held in the year 2002 for state legislative assembly.

(3.) ON 8.4.2002, under the provisions of the U.P. Temporary Government Servants (Termination of Services) Rules, 1975, their services were terminated forthwith and they were paid a sum equivalent to the amount of their pay plus allowances, for the period of the notice at the same rate on which they were drawing immediately before the termination of their services.