MARACHHU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri P.K.Sinha, learned counsel for petitioner, Dr. Amar Nath Singh, learned standing counsel for the State.

(2.) This writ petition has been filed assailing order dated 30.12.2013 whereby services of petitioner has been terminated.

(3.) Facts in brief as disclosed in the writ petition are that on 21.5.2010 respondent no.4 intimated the Principal Secretary Health and Family Welfare that certain posts of Class III and IV employees were vacant. The said correspondence has been brought on record as Annexure 5 to the writ petition. Pursuant to which petitioner was issued appointment on the post of Mali (Gardener) on 25.8.2010 by respondent no.4, copy of which has been brought on record as Annexure 7 to the writ petition. Petitioner thereupon joined the District Hospital on 26.8.2010.