PREM NIWAS MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition is directed against the order of termination dated 24.10.90 passed by the District Magistrate, Pilibhit.

(3.) The matrix of the case are that the petitioner was appointed as Collection Amin vide orders dated 15.3.84 in Tahsil Bisalpur, district Pilibhit. The appointment of petitions was on compassionate ground under the provisions of U.P. Employment of Dependents of Government Servants Dying-in-Harness Rules, 1974 as the father of the petitioner died in harness.