SUNITA YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Narendra Singh Yadav filed this writ petition for writ of certiorari to quash impugned order of termination dated 22nd July 1989 (Annexure-3 to the writ petition).

(2.) It is admitted at the Bar that petitioner was subsequently reinstated vide order dated 8th March 1996 issued by the then District Magistrate. Agra (Order No. 5401/Istha) referred to in another Annexure-1 to the affidavit filed in support of the Amendment Application, copy of which has been served upon standing counsel.

(3.) During the pendency of the writ petition, petitioner died, who was suffering from Incoiloging spondelitice. Petitioner was terminated vide order dated 22nd July, 1989 because of his said illness, as is evident from the record of the present case. Since said termination order, according to the petitioner, was passed without affording opportunity, it appears that termination order was revoked by the District Magistrate, Agra vide his aforementioned order dated 8th March, 1996.