STATE OF UTTAR PRADESH Vs. R P GOEL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The respondent No. 1 was appointed on 1-8-1950 in the service of the Central Government in I.T.I. Rampur as medical Officer on temporary basis. The post on which the petitioner was appointed in the Central Government was abolished and his service was disposed with, but the State Government took over the service of the petitioner vide notice dated 25-7-1956, Annexure 1 to the Writ Petition. Therefore the petitioner continued in service till 1975 but his service was terminated by order dated 6-10-1975. He filed a claim petition before the U.P. Public Service Tribunal which has been allowed by the impugned order dated 29-11-1983. Aggrieved the State Government has filed this Writ Petition in this Court.

(3.) Although the Tribunal has allowed the claim petition of the petitioner on a different point, we are of the opinion that the termination of service is bad in law on another ground which we are dealing with in this judgment and it is not necessary for us to go into the ground mentioned by the Tribunal.