MIRTUNJAI SINGH Vs. REGIONAL ADMINISTRATIVE COMMITTEE

JUDGEMENT

(1.) By means of this petition the petitioner has challenged the order of termination of his services dated 30-7-1985 issued by the Secretary, District Administrative Committee, Ghazipur, and also the order passed in appeal filed their against, which is undated and is Annexure 6 to the petition,

(2.) Heard learned counsel for the petitioner and the Learned counsel for the respondents, Sri O. P. Singh.

(3.) Learned counsel for the petitioner has stated that in paragraph 21 of the petition, the petitioner das stated that he pressed all his grounds taken in paragraph 9 (a) to (i) of the memo of appeal. The memo of appeal is Annexure 5 to the petition and the same contains the relevant grounds. The allegation, as made in paragraph 21 of the petition, has not been denied in the counter affidavit.