- (1.) We have heard Sri Satya Narain Shukla, learned counsel for petitioner as well as Sri H.P. Srivastava, learned Additional Chief Standing Counsel for opposite parties no.1, 3, 4 and 5 and Sri Rajnish Kumar, learned counsel for opposite party no.2.
(2.) Petitioner Dr. Ram Ajor Gupta was a Medical Officer in Uttar Pradesh Provincial Medical Services. He has been terminated from service vide punishment order dated 21.01.2007 (Annexure-1 to the writ petition) passed by Principal Secretary, Medical Health and Family Welfare, U.P. Government. Feeling aggrieved with the punishment order passed by Principal Secretary, Medical Health and Family Welfare, U.P. Government he has filed this writ petition under Article 226 of the Constitution of India with following prayers: "(I) Issue a writ, order or direction in the nature of certiorari quashing the order of punishment dated 22.01.2007 (Annexure-1) removing the petitioner from service on the post of Senior Medical Officer, Provincial Medical and Health Services after summoning the record. (II) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to reinstate the petitioner in service with all consequential benefits including payment of salary and arrears."
(3.) Affidavits have been exchanged between the parties.;