RAKESH CHAUBEY Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2009-2-174
HIGH COURT OF ALLAHABAD
Decided on February 03,2009

Rakesh Chaubey Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

H.L.GOKHALE, J. - (1.)HEARD Sri. Rahul Sripat with Sri V.R. Tiwari for the appellant. Dr. Y.K. Srivastava, learned Standing Counsel appears for the State respondents.
(2.)THE appellant seeks to challenge the order passed by the learned Single Judge whereby his writ petition was dismissed.
The short facts in this appeal are that the appellant was working as a Homeopathic Pharmacist. During his services under the State of Uttar Pradesh he was posted at Srinagar in a district which is now part of Uttrakhand. He was selected in the year 1989 though subsequently along with so many other Pharmacists his services came to be terminated by an order passed on 11th September, 2001. Identical orders were issued to all the Homeopathic Pharmacists. Some of them filed writ petitions and some of them have filed representations.

(3.)A learned Single Judge of the High Court at Allahabad in Writ Petition No. 20824 of 2002 stayed the operation of the order of termination. Similar order has been passed in case of other employees at Allahabad as well as at Lucknow Bench.


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