SARAL SRIVASTAVA,J. - (1.)Heard Sri Siddharth Khare, learned counsel for the petitioners, and Sri R.S. Umrao learned Standing Counsel for the State-respondents.
(2.)The petitioners through this writ petition have assailed the communication dtd. 27/1/2018 stopping salary of the petitioners and order dtd. 20/3/2018 passed by the Chief Medical Officer, Kannauj terminating the services of the petitioners.
(3.)The facts of the present case, in a nutshell, are that petitioner no.1 was appointed as X-Ray Technician by order dtd. 20/9/2008 passed by Director General, Medical and Health Services, U.P., Lucknow and was posted in the office of Chief Medical Officer, Ballia. Later on, petitioner no.1 was transferred from Ballia to Kannauj by order dtd. 28/11/2013 where he joined his duties on 20/1/2014. Petitioner no.2 was appointed as X-Ray Technician on 20/9/2008 under the order of Director General, Medical and Health Services, U.P, Lucknow and granted posting under the Chief Medical Officer, Mathura. Later on, he was transferred to Kannauj by order dtd. 19/10/2012, where he joined his duties on 27/12/2012. Petitioner no.3 was also granted an appointment as X-Ray Technician on 20/9/2008 and was posted under the Chief Medical Officer, Kannauj. The petitioners claim that their work and conduct were satisfactory and there was no complaint about the functioning of the petitioners. The petitioners have been paid the regular monthly salary till November 2017.