SUSHEELA PAL Vs. CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) By means of this writ petition, the petitioner has prayed for quashing of the impugned order of termination as contained in Annexure-4 to the writ petition and for issuance of a writ of mandamus directing the respondents to pay her salary with arrears.

(2.) The brief facts of the case are that the petitioner was appointed as Basic Health worker by the Chief Medical Officer, Mainpuri, on 9.1.1985. Her appointment was temporary. The learned counsel for the petitioner submits that so far as relief No. 2 regarding payment of arrears of salary is concerned, the same have already been paid to the petitioner. Thus, the relief in this writ petition is now confined to only prayer of quashing of the impugned order of termination as contained in Annexure-4 to the writ petition. A perusal of Annexure-4 shows that the services of the petitioner were terminated under the U. P. Temporary Government Employees (Termination of Service) Rules, 1975.

(3.) Learned counsel for the petitioner has drawn the attention of this Court towards para 13 of the writ petition and paras 4 and 5 of the supplementary-affidavit !n which it has been stated that several juniors to the petitioner are still working as Basic Health Workers. The names of the eight persons who are said to be juniors to the petitioner and whose services have not been terminated from the post of Basic Health Worker, Mainpuri, have been given in para 4 of the supplementary-affidavit.