HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 54292 of 2011 Petitioner :- Km. Upma Respondent :- State Of U.P. And Others Petitioner Counsel :- Ajendra Kumar Respondent Counsel :- C.S.C.,D.D.Chauhan Hon'ble Rajes Kumar,J.
The petitioner was engaged as a Gram Rozgar Sewak in the year 2007 for a period of one year. Thereafter her engagement has been renewed from time to time and she is still working. Now by the impugned resolution dated 29.3.2011 the petitioner has been removed, which is being challenged in the present writ petition.
As per the Government Order dated 23.11.2007, the Gram Rozgar Sewak can be engaged for a period of one year and thereafter having regard to the performance his services can be renewed for another two terms. In this way, the Gram Rozgar Sewak cannot be engaged for more than three years. How and in which manner, the petitioner has been permitted to work beyond a period of three years is not clear.
Sri D.D. Chauhan, learned counsel appearing on behalf of respondent nos. 4 and 5 is directed to seek instruction in the matter that how the petitioner has been permitted to continue after the expiry of three years and why necessary action be not taken against the Secretary, Gram Panchayat Pusaina, Vikas Khand Sultanganj, Mainpuri, who has permitted her to continue.
Put up on 28.9.2011 as fresh.
Order Date :- 19.9.2011 OP