RAM SWAROOP Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.K. Pandey appearing for the petitioners in both the writ petitions and learned Standing Counsel. Counter and rejoinder affidavits have been exchanged and both the Counsel prayed that writ petitions be finally disposed of.

(2.) By means of first writ petition, the petitioner has prayed for quashing the order dated 12th August, 1999 passed by respondent No. 4 by which services of the petitioner, Ram Swaroop as class IV employee were terminated.

(3.) The case of the petitioner of first writ petition is that petitioner was initially appointed on daily wage basis as Class IV employee and by the order dated 31st March, 1997 he was regularised as Class IV employee in the scale of Rs. 750-940. After the aforesaid order, the petitioner was transferred on 31st May, 1997 and he was working continuously. It has been stated that suddenly by an order dated 12th August, 1999 his services were terminated. In paragraph 11 of the writ petition it has been stated that no notice was given to the petitioner before termination of his services.