PRAVEEN TYAGI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) Since pleadings are complete, as requested and agreed by learned counsel for the parties, this matter has been heard and is being decided under the Rules of the Court at this stage.

(3.) The order impugned in this writ petition is that of termination of petitioner in exercise of power under U.P. Temporary Government Servants (Termination of Services) Rules, 1975 (hereinafter referred to as the "1975 Rules") vide order dated 25.7.2007 passed by the Commandant 41st Bn. P.A.C., Ghaziabad on the ground that the petitioner's services are no longer required.