GYAN DUTT Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Santosh Yadav, learned Counsel for the Appellant. Shri J.K. Tiwari, learned Standing Counsel appears for the Respondents.

(2.) This special appeal filed by the Petitioner against the judgment dated 29.1.2004 in Writ Petition No. 6553 of 1995, Gyan Dutt v. State of U.P. and Ors. is confined to the relief for grant of back wages denied to him by the learned Single Judge after setting aside the notice dated 2.2.1994, issued by the Divisional Director, Social Forestry Division, Azamgarh, and the order dated 24.12.1994, terminating Petitioner's temporary services under the U.P. Temporary Government Servant (Termination of Service) Rules, 1975, on the ground that his services were no longer required.

(3.) It is submitted that the learned Single Judge has not given any reason except in stating in the operative portion of the judgment that the Petitioner shall not be paid salary for the period he has not worked. Other benefits including continuity in service for the purposes of pension has been extended to him.