SAROOP RAM SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records.

(2.) This writ petition has been filed by the petitioners challenging the order of termination dated 1.3.1990, passed by respondent No. 4, Annexure-7 to the writ petition.

(3.) The petitioners were appointed as Collection Amin by respondent No. 2 in the year 1981 and since then they were working at Tehsll Fatehabad, district Agra. Petitioner No. 1 was made permanent on the vacancy occurred due to retirement of Ramesh Chand on 31.1.1989, who was working as Collection Amin. Petitioner No. 2 was also made permanent due to promotion of Bhawani Singh, Collection Amin. It is submitted that a seniority list of Collection Amins was prepared in the office of Additional District Magistrate (F & R), Agra, respondent No. 2. In the aforesaid list, the name of petitioner No. 1 was placed at serial No. 31 and the name of petitioner No. 2 was placed at serial No. 33. They joined their services since the date of their appointment at Tehsil Firozabad and at Tehsll Fatehabad respectively. On 27.2.1990, respondent No. 2 issued an order directing respondent No. 3 that the services of the petitioners in terms of G.O. Nos. 15, 18, 86-Karmik-1, 86 dated 29.3,1986, may be terminated.