RAVI PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioner was appointed on the post of clerk on daily wage basis in District Rural Development Agency, district Deoria vide appointment letter dated 1.11.1989. His appointment was temporary under a scheme known as Jawahar Rozgar Yojna. The services of the petitioner were terminated vide letter dated 28.5.1992 by which the Director, Planning District Gramya Abhikaran, Deoria informed the petitioner that his services are no longer required.

(3.) The petitioner has challenged the aforesaid order of termination dated 28.5.1992 on the ground that Jawahar Rozgar Yojna is still continuing and his services have been terminated illegally and arbitrarily without giving notice and opportunity of hearing to him. It is alleged that instead of regularizing him the respondents have illegally terminated his services.