A.N. Dikshita, J. - (1.) By means of this petition under Article 226 of the Constitution the petitioner has prayed for a writ of certiorari to quash the order dated 3-12-85 determinating the services of the petitioner and the order dated 27-6-86 dismissing the appeal preferred by the petitioner and also the order dated 10-12-85 directing the petitioner to vacate the accommodation. The petitioner has further prayed for issuing a direction in the nature of mandamus commanding the respondents not to interfere with the petitioner's services and to pay her the salary as and when due and also not to evict her from the accommodation duly allotted to her.
(2.) The relevant facts emerging from the record are : The petitioner was appointed by the respondents as a clerk-cum-typist on 27-6-1978. In view of the work and conduct of the petitioner being found satisfactory the petitioner was appointed on probation as a Steno-typist with effect from 8-3-1980 and ultimately she was confirmed by the order dated 25-3-81 on the said post. The petitioner has stated that on account of her excellent performance and good conduct she was given honorarium on two occasions and once a special award. While posted at the Headquarters she was transferred to Varanasi Region of respondent 1 and there to the dismay of the petitioner she was informed vide order dated 3-12-85 that her services were no longer required which stood terminated with immediate effect. Thereafter the order dated 10-12-1985 was served on the petitioner to vacate the official quarter and to hand over its charge.
(3.) Aggrieved by the aforesaid order of termination dated 3-12-85 the petitioner preferred an appeal to the Board of Directors of respondent 1 as provided under the U.P. Financial Corporation Staff Regulations, 1961 (hereinafter called the Regulations). On 27-6-1986 the petitioner was informed about the dismissal of the appeal by the Board of Directors.;