RUDRA NARAYAN MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition the petitioner has assailed the order dated 13.12.2017 passed by the Director, Ayurvedic Services, U.P., Lucknow rejecting the representation of the petitioner which was preferred in compliance of the order dated 17.8.2017 passed by this Court in Service Single No. 4182 of 1998.

(3.) The brief facts of the case is that the petitioner has been appointed on the post of Pharmacist on daily wages. Vide order dated 7.9.1995 the petitioner has been paid the pay sale. It appears that vide orders dated 15.5.1998 and 17.6.1998 the services of the identically placed employees have been dispensed with by the Director, Ayurvedic Services and most of the persons have filed various writ petitions before this Court challenging the termination order dated 15.5.1998 and 17.6.1998.