- (1.) IN this petition under Article 226 of the Constitution, the petitioner prays that the order passed by the Deputy Director of Medical and Health Services (Employees' State Insurance), Uttar Pradesh, terminating his services as untrained temporary pharmacist be quashed.
(2.) ACCORDING to the petitioner, he was appointed in 1952 as an attendant under the Deputy Director of Medical and Health Services under the Employees' State Insurance Scheme and worked as a substitute compounder for short periods twice during 1959. He was appointed a compounder on 9 April 1964. Later, he was allowed to take a Refresher Course of Compounders from 1 August 1965 to 31 January 1966. After successfully completing the refresher course, he was entitled to the trained compounders' grade but, in spite of representations, he was not appointed to that grade. In February 1968, the petitioner joined a registered trade union, named Pharmacists' Association, Kanpur, and, it is alleged, the Deputy Director, Medical and Health Services, did not like this activity of the petitioner, who thereafter became his eye-sore. The Deputy Director terminated the services of the petitioner by an order dated 31 July 1968.
(3.) THE petitioner states that seven untrained compounders, appointed after the petitioner, though junior to him, are continuing to serve in the cadre but the petitioner was singled out without any rhyme or reason and his services were terminated.;