Pradeep Kumar Srivastava vs State Of U.P. And Others
2011 Latest Caselaw 5685 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 56033 of 2011
 

 
Petitioner :- Pradeep Kumar Srivastava
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Safi Ullah
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

The contention of the petitioner is that he has been engaged as Computer Operator in the year 2004 for one year. The contract has been renewed year after year.  For the year 2011-12, Committee constituting three Members have recommended for the renewal of the contract of the petitioner  and in this regard, a letter has been sent by Additional District Magistrate to Sub Divisional Magistrate dated 08.07.2011 for the engagement of the petitioner.

Counter affidavit filed today. In para 4 of the counter affidavit, it is stated that in the year 2004-05 twelve Computer Operators including the petitioner have been engaged for feeding the land record and they have been paid fifty paisa per entry of land record.  The petitioner, who had worked only upto 15.12.2005 had been given Rs.8553.50 for feeding the land record. Apart from it the petitioner had never been engaged by the answering respondent. In para 5 of the counter affidavit, it is stated that the various certificates annexed along with the writ petition are not part of record. In the rejoinder affidavit, these paragraphs of the counter affidavit have been simply denied. The petitioner has not annexed any of the document to establish that he worked after 2005 and is also not able to establish the genuineness  of the various certificates annexed along with the writ petition.

I do not find any reason to interfere in the matter. The writ petition fails and is accordingly, dismissed.

Order Date :- 14.11.2011

R./