A.K.Yog, J. - (1.) Both the respondents are represented by their counsel Shri N. S. Chaudhary, Advocate and parties have exchanged counter and rejoinder-affidavits. Writ petition is finally decided at 'Admission' stage.
(2.) This petition has been filed against the order of termination dated 7th May. 1997 (Annexure-1 to the writ petition) dismissing from service of concerned Zila Parlshad of Etah.
(3.) A preliminary objection has been raised on behalf of the respondents on the ground of alternative remedy under Rule 42, U. P. Zila Parishad Rules. 1970.;