- (1.) By this writ petition, the petitioner challenges the order of the State Government dated 28th February 2002, Annexure 8 to this writ petition, by which the services of the petitioner have been terminated.
(2.) The petitioner is an Eye-Specialist. He was working as a Professor in the Meerut Medical College, Meerut. He was transferred from Meerut to Jhansi Medical College by order dated 4th June 1997. The order of transfer was stayed by the High Court and the writ petition in which the interim stay was granted was dismissed on 5th March 1998. On 19th April 1998, the petitioner was relieved from Meerut. However, the petitioner did not report to Jhansi Medical College pursuant to the transfer order dated 7th October 1999. The petitioner says that he was ill from 24th April 1998 to 6th October 1999 i.e., a period of 11/2 years. However, this averment of illness of 11/2 year period made in paragraph 7 and 8 of the writ petition does not mention the nature of illness, which could last for 11/2 years.
(3.) It appears that there was a complaint against the petitioner by Dr. Usha Sharma, who was the Principal of the Meerut Medical College, alleging that the petitioner was indulging in private practice at Meerut and was deliberately avoiding receiving of letters sent by the Principal.;