RAM SUDHAR PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Jitendra Narain Rai, learned counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel.

(2.) By means of the present writ petition, the petitioner is challenging the order dated 19.08.2000 passed by District Magistrate, by which the petitioner has been dismissed from service and appeal against the said order has been dismissed. The petitioner's service has been dismissed on the ground that his service is no longer required, on payment of one month's salary under U.P. Temporary Government Servant (Termination of Service) Rules, 1975 (hereinafter referred to as "Rule 1975").

(3.) It appears that the petitioner has been engaged as daily wager on 06.07.1983 on the post of Mali. It appears that the post of Mali has become substantive and, therefore, by letter/order dated 04.09.1987 passed by Parganadhikari, Varanasi his appointment has been regularised on the post of Mali.