- (1.) M. Katju, J. The petitioner is an as sociation and by means of this petition it is challenging the orders of termination of ser vice of certain employees. In my opinion, when the service of an employee is ter minated it is that employee alone who can challenge the order of termination of ser vice and not anybody else. Neither any as sociation nor any other person can chal lenge the termination of a service of an employee. Only that employee alone whose service has been terminated can challenge the termination of service.
(2.) LEARNED counsel for the petitioner submitted that some other writ petition of the association has been allowed. It may be so but in that case the question whether any association has any locus standi to challenge the termination of service has not been con sidered. In my opinion, there is no manner of doubt that whenever an order of termina tion of service is to be challenged the only person who can challenge the order of ter mination is that individual alone. A similar view has been taken by the Supreme Court in Mahinder Kumar Gupta etc. v. Union of In dia, Ministry of Petroleum, JT 1995 (1)SC 11. For the reasons stated above, this writ petition is, therefore, dismissed. Petition dismissed. .;