PANCHOO RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri B. P. Srivastava for petitioner and learned standing counsel.

(2.) This writ petition was filed on 21.8.1990 against the order dated 31.7.1990 passed by Chief Medical Officer, Allahabad terminating the services of temporary Sweeper-cum-Chawkidar, The writ petition was admitted and an interim order was passed on 21.8.1990 directing that the operation of the impugned order shall remain in abeyance.

(3.) The petitioner was appointed on 28.1.1989, as a temporary Sweeper-cum-Chawkidar. The order dated 31.7.1990 does, not give any reason for terminating petitioner's services. It is apparently an innocuous order stating that the Government does not require services of Panchoo Ram, temporary Sweeper-cum-Chawkidar, that his services shall be terminated with immediate effect, and he shall be paid one month's pay and allowances in lieu of notice. It appears to be passed under U. P. Temporary Government Servants (Termination of Service) Order, 1975.