JAI PRAKASH GUPTA Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) THIS petition was originally filed before the Gwalior Bench of this Court on 5. 6. 1991 where it was registered as M. P. No. 1082/91. Later on since the petitioner pertains to reinstatement of an employee who was serving in the Court of District and Sessions Judge, Datia, this petition has been called at this Principal Seat.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order Annexure-P-1 dated 31st May, 1991 (Annexure-P-1) whereby his services were terminated w. e. f. 1. 6. 1991 by giving him one month's advance salary.

(3.) THE petitioner was appointed on the post of Lower Division Clerk vide order Annexure-P-2 dated 9. 8. 89 in the pay scale of Rs. 870-1420/- in the Court of District Judge, Datia. The appointment was made against the post of Stenographer. The services of the petitioner were temporary in nature and in the appointment letter there was a condition that his services could be terminated after giving one month notice or in lieu of the notice one month's salary.