S.K. Dhaon, R.K. Gulati, J. - (1.) On 3rd, June, 1988 the petitioner was appointed as Medical Officer in the Government Medical Hospital at Khaga, district Fatehpur on daily wages of Rs. 50/ - . On 14th November, 1988 the Chief Medical Officer, Fatehpur has passed an order terminating her services. This order is being impugned in the present petition.
(2.) It appears that the petitioners appointment took place in pursuance of a Government Order dated 28th August, 1986. A perusal of this order indicates that such an appointment should enure for a period of one year or till a regular appointment is made. The petitioners case is that she was appointed in the year 1987, there was a break of three days and thereafter she was re - appointed. The contention advanced in support of the present petition is that the Chief Medical Officer has acted in violation of the said Government Order dated 28th August, 1986; hence his order is bad in law.
(3.) Having considered the matter, we feel that, prima facie, the petitioner's case appears to be correct. However, without expressing any final opinion, we consider it proper that the matter should be disposed of by the State Government itself. It tire petitioner makes a representation to the State Government within two weeks from today the same shall be disposed of by the State Government as expeditiously as possible.;