(1.) In this group of special appeals a Division Bench, being of the opinion that the decision of this Court in S.C. Misra Vs. State of U.P. 1971 ALJ 1027,1971(2) SLR 624 : 1971 ALJ 1027. AWR (J) 49 requires reconsideration, has referred the following question for decision by a Full Bench:
(2.) In Second Appeal No. 3429 of 1966 a learned single Judge has referred the following question to a larger Bench:
(3.) In all these cases the services of a permanent employee have been terminated by a simple notice of termination given by the District Board Under Rule 3-A of the Rules relating to the servants of the Board.