MANGALI PRASAD(STATE) Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.P. Singh ,learned counsel for the petitioner and learned Standing Counsel.

(2.) Facts, in brief, as stated by the learned counsel for the petitioner arethat in order to appoint the candidates on the post of Collection Amins, a selection was held as per the provisions of Collection Amins Services Rules, 1974 . In the said selection , petitioner submitted his candidature and thereafter by order dated 7.1.1991 ( Annexure no.3) , he was appointed on temporary basis on the post of Collection Amin.

(3.) Sri A. P. Singh learned counsel for the petitioner further submits that the petitioner while working and discharging his duties on the post of Collection Amin at Pilibhit , was served with a show cause notice on 26.7.1992 ( Annexure no.4) inter alia stating therein that as the recovery made by the petitioner for Fasli year 1399 is not upto the mark so why action be not taken against him for less recovery . After receiving the said notice, petitioner submitted his reply to the competent authority, thereafter nothing has been done however to the utmost shock and surprise to the petitioner , the impugned order dated 28.8.1992 has been issued by the competent authority/ Sub Divisional Officer, Philbhit, thereby terminating the services of the petitioner by invoking the provisions of U.P. Government Temporary Servants Termination of Services Rules, 1975 ( hereinafter referred to as 'Rules').