- (1.) This writ petition has been filed against order dated 13/23.06.2014 passed by respondent 4, Chief Medical Officer, Ghaziabad terminating service of petitioner.
(2.) Admittedly, petitioner was appointed as Medical Officer on contract basis by Chief Medical Officer, Ghaziabad under National Rural Health Scheme vide order dated 23.09.2013. Aforesaid appointment was made upto 31.03.2014 and further condition of service is that employee will be terminated from his/her services on 31.3.2014 or even before 31.3.2014 but after giving him/her one month prior notice or salary.
(3.) Counsel for petitioner submits that petitioner was terminated from services on 30.06.2014 on the ground that her work was found continuously unsatisfactory but no prior notice was given to her and, therefore, she is entitled for a lumpsum amount of Rs. 24,000/-.;