SUSHIL KUMAR SAINI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.

(2.) Under challenge is the order of termination dated 18.03.1993, passed by the opposite party No. 2 (Annexure No. 2 to the writ petition).

(3.) Facts, in brief, of the present case are that vide order dated 10.08.1992 (Annexure No. 1 to the writ petition), the original petitioner Late Sushil Kumar Saini was appointed on the post of Process Server in the pay-scale of Rs. 750-940 under U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (in short "Rules of 1974"). Subsequently, he was appointed on the post of Mali vide order No. 3 dated 12.01.1993 passed by the opposite party No. 2. Thereafter, the service of the original petitioner Late Sushil Kumar Saini was terminated vide order dated 18.03.1993.