Madhuveer Singh vs The State Of U.P. And Others
2011 Latest Caselaw 5633 ALL

Citation : 2011 Latest Caselaw 5633 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Madhuveer Singh vs The State Of U.P. And Others on 9 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 63874 of 2011
 

 
Petitioner :- Madhuveer Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Ajay Vikraerm Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the he has been appointed as Gram Rozgar Sewak on 26.8.2010 for a period of one year. The services of the petitioners have been dispensed with by passing a resolution dated 7.6.2011 when the contract was in existence. He submitted that the proper procedure has not been followed as provided in the Government Order for removing the Gram Rozgar Sewak, namely, the notice has not been given and the resolution has not been passed by 2/3rd majority.

Sri D.D. Chauhan, Advocate, appears on behalf of respondent no. 5 requested that some time may be allowed to seek instruction in the matter.

Put up on 15.11.2011 as fresh. Meanwhile, Sri D.D. Chauhan, Advocate may also produce the record.

Order Date :- 9.11.2011