RADHA TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard the petitioner, who has appeared in person, Shri Sudhir Agarwal the learned counsel representing the respondent No. 2 as well as the learned standing counsel representing the respondent Nos. 1 and 3.

(2.) Perused the record.

(3.) The petitioner, who had been appointed on the post of temporary Munsif, on the recommendations of the Public Service Commission, Uttar Pradesh, made on the basis of the competitive examination held in the year 1993, on 22.7.1985 has approached this Court by means of the present writ petition feeling aggrieved by the order dated 27.4.1998 passed by the State Government terminating her services exercising the jurisdiction contemplated under the provisions of Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975, indicating that the services of the petitioner were no longer required.