Section 4(i) in The Group 'D' Employees Service (U.P.) Rules, 1985
(i)"Retrenched employee" means a person-(i)who was employed on a post under the rule-making power of the Governor in permanent, temporary or officiating capacity for a total minimum period of one year, out of which at least 3 months' service must have been continuous service;(ii)whose services were or may be dispensed with due to reduction to in or winding up the establishment; and(iii)in respect of whom a certificate of being a retrenched employee has been issued by the appointing authority;
