ISHTIYAQUE AHMAD Vs. D M AND OTHERS

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel for the appellant and perused the record.

(2.) This intra-Court Appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 17.08.2012 passed by learned Single Judge dismissing appellant's Writ Petition No. 34790 of 1995.

(3.) It is contended that the appellant was not appointed on substantive basis and therefore provisions of Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 are not attracted and termination order having passed in exercise of power under Rules (3) 1 of the Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 is wrong and illegal.