Satish Chandra, J. - (1.) IN this group of special appeals a Division Bench, being of the opinion that the decision of this Court in S.C. Misra v. State of U.P., 1971 ALJ 1027 :, 1971 AWR (J) 49 requires reconsideration, has referred the following question for decision by a Full Bench: Whether termination of service Under Rule 3 -A(iv) without intending to inflict any punishment would nonetheless per se be an order of punishment requiring compliance with rules panted on page 193 of the Manual?
(2.) IN Second Appeal No. 3429 of 1966 a learned single Judge has referred the following question to a larger Bench: Whether the decision of Division Bench in Sp. A. No. 663 of 1970 lays down correct law in view of the decision of the Supreme Court in the case of S.R. Tewari v. District Board, Agra : AIR 1964 SC 1680? The reference to the special appeal decision if to the case of S.C. Misra mentioned above. In all these cases the services of a permanent employee have been terminated by a simple notice of termination given by the District Board Under Rule 3 -A of the Rules relating to the servants of the Board.
(3.) THE question is whether under the District Boards Act, 1922, the Board is invested with the power to determine the employment of a permanent (sic) of the, Board otherwise than by way of dismissal or punishment.;