Saurabh Lavania - (1.) Heard Sri Raj Kumar Singh, learned counsel for the petitioner and Sri Sanjay Kumar Rao, learned counsel for the opposite party Nos. 1 to 6.
(2.) In view of the order proposed to be passed, the notice to opposite party No. 7 is dispensed with.
(3.) The submission of learned counsel for the petitioner is that the petitioner was appointed on the post of Matron on 30.11.1988 and pursuant to the order of appointment, she joined on the post. After continuing about one year, the services of the petitioner were terminated vide order dated 03.11.1989 passed by opposite party No.2-District Magistrate, Balia. The order dated 03.11.1989 was passed pursuant to the order dated 27.10.1989 passed by the opposite party No. 1.;