RAM ANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. U.C. Pandey learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

(2.) Petition has been filed against order dated 13th May, 1988 and the order dated 15th February, 1988 whereby petitioner's temporary services as Lekhpal have been terminated. There was no interim order granted to petitioner and the petitioner has thereafter attained the age of superannuation in the year 2012.

(3.) As per averments made in the petition, petitioner was appointed as Lekhpal in Tehsil Bikapur on Ist May, 1978 in a temporary vacancy and subsequently appointment was made on 31st January, 1982 against permanent vacancy of one Bhawani Prasad who superannuated. It has been stated that thereafter petitioner appeared in Special Lekhpal Examination in the year 1981 and completed the same but by means of impugned orders, the training undergone by petitioner and certificate issued in pursuance thereof has been cancelled and petitioner's services have been terminated on account of the fact that he had not completed three years of continuous service as on 30th April, 1980 as required by the Government order dated 15th May, 1980.