RAJIV SHARMA, J. - (1.) HEARD learned Counsel for the petitioner and Sri R.C. Tiwari, learned Counsel for the opposite parties.
(2.) BY means of this petition, the petitioner has challenged the order dated 3.7.1993 passed by the Senior Manager (Personnel and Administration), striking off the name of the petitioner from the roll of the company with effect from 6.7.1993, who was working on the post of Assistant Engineer (S-III). According to the learned Counsel for the petitioner, with mala fide intention, the petitioner was transferred from Lucknow to Calculate by the order dated 24.10.1991, which was challenged in Writ Petition No. 7583 (SS) of 1991. The aforesaid writ petition and the review petition filed by the petitioner were dismissed by this Court. Against the order passed by the Single Judge, the petitioner filed Special Appeal and during the pendency of appeal, the Management was insisting the petitioner to join the transferred place and as such, the petitioner gave an application for sanction of advance T.A. in order to enable him to join at the transferred place, but the amount was not sanctioned. In the meantime, the services of the petitioner were terminated by the impugned order dated 3rd July, 1993 for not reporting duty.
(3.) IT is relevant to mention that this Court by an ad interim order dated 5.10.1993, after hearing the parties' Counsel, stayed the operation of the impugned termination order dated 3.7.1993 and it was directed that the petitioner shall be allowed to work and paid salary.;