SHAMSHAD BEGUM Vs. DEPUTY CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) Heard Sri H.P. Misra, learned counsel for the petitioner and Sri S.S. Sharma. learned standing counsel for the State.

(2.) In this petition prayer has been made to quash the order dated 17.5.1989 (Annexure-III to the writ petition) passed by the respondent No. 2 Chief Medical Officer, Deoria. By consent of parties this writ petition is decided finally in view of second proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.

(3.) It appears that the petitioner was appointed as Auxiliary Nurse Midwife in 1976 at Primary Health Centre, Sukrauli, district Deoria on 7/16.2.1976 temporarily and in contemplation of a disciplinary inquiry she was suspended on 29.4.1989 and without any inquiry or charge-sheet, her service was terminated by order dated 17.5.1989 by order simplicitor in the light of provision of U. P. Government Servants (Termination of Services) Rules, 1975 (in short called 'Rules 1975').