Jyotsna Singh vs The State Of U.P. And Others
2011 Latest Caselaw 5628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 63861 of 2011
 

 
Petitioner :- Jyotsna Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Rajnish Baranwal,Pranav Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Pankaj Rai
 

 
Hon'ble Rajes Kumar,J.

The petitioner was engaged as a I.C.T.C. Counselor for Community Health Centre, Ratanpura, District Mau on 5.9.2009 on contractual basis for a period of one year. Subsequently, the contract has been renewed. Admittedly the contract is in existence and has not been expired. The petitioner has been issued a show cause notice stating therein several charges. The petitioner replied to those charges vide letter dated 2.7.2011, which is Annexure-5 to the writ petition. By the impugned order dated 18/19.8.2011 the contract has been cancelled.

Learned counsel for the petitioner submitted that the impugned order is a non-speaking order. It has been passed without considering the reply of the petitioner and on incorrect allegations.

I have perused the impugned order. The order is non-speaking order. The reply of the petitioner has not been considered at all.

There appears to be substance in the argument of learned counsel for the petitioner.

Sri Pankaj Rai, learned Additional Chief Standing Counsel, appears on behalf of respondent nos. 2, 3 and 6 submitted that he may be allowed a short time to file counter affidavit.

List on 22.11.2011 to enable him to file counter affidavit.

Till the next date of listing, the operation of the order dated 18/19.8.2011 passed by the Chief Medical Officer, Mau, Annexure-8 to the writ petition, shall remain stayed

Order Date :- 9.11.2011

OP