Akhtar Husain Khan, J. - (1.) We have heard Shri Satya Narain Shukla, learned counsel for petitioner as well as Shri H.P. Srivastava, learned Additional Chief Standing Counsel and Shri Rajnish Kumar, learned counsel for opposite party No. 2.
(2.) Petitioner Dr. Preeti Gupta was Medical Officer in Uttar Pradesh Provincial Medical and Health Services. She has been terminated from service vide punishment order dated 22.1.2007, 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, she has filed this writ petition under Article 226 of the Constitution of India with following prayers: - - (i) to issue a writ, direction or order in the nature of certiorari quashing the order of punishment dated 22.1.2007 (Annexure -1) removing the petitioner from service on the post of Medical Officer, Provincial Medical and Health Services after summoning the record. (ii) To 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. (iii) To issue such other order or direction deemed just and proper in the facts and circumstances of the case. (iv) To award cost of the writ petition."
(3.) Affidavits have been exchanged between the parties.;