KAMAL KISHORE JAISWAL Vs. REGIONAL DY. DIRECTOR (ADMN.) U.P. RAJYA KRISHI UTPADAN MANDI PARISHAD, BAREILLY AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged tire legality of the order dated 2.8.1988 purported to have been passed by the Regional Deputy Director (Administration), Uttar Pradesh Rajya Krishi Utpadan Mandi Parishad, Bareilly (hereinafter referred to as 'the Regional Deputy Director). The impugned order states that the services of the petitioner arc being terminated/dismissed on his being given three months' pay in lieu of notice.

(2.) The respondents No. 1 to 4 are represented by Sri B.D. Mandhyan. A counter - affidavit has been filed and a rejoinder - affidavit has also been filed. Though this petition has not been formally admitted, yet affidavits have been exchanged between the parties. With the consent of the learned counsel for the parties we are proceeding to dispose of the petition finally.

(3.) From a perusal of the affidavits exchanged between the parties the following facts emerge.