Smt. Rekha Rani vs State Of U.P. & Others
2011 Latest Caselaw 5724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64505 of 2011
 

 
Petitioner :- Smt. Rekha Rani
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.K. Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that there were 6 posts of Ward Aaya on different health centre of District Meerut. The petitioner was engaged on contractual basis for Sanjay Nagar Health Centre. The contract of the petitioner has been terminated on the ground that the Director, Family Welfare Directorate, U.P., Lucknow has abandoned one post of Ward Aaya. The contention of the petitioner is that there is nothing in the order of the Director, Family Welfare Directorate, U.P., Lucknow that the post of Ward Aaya of Sanjay Nagar Health Centre has been abolished and, therefore, the termination of contract is not justified. The contract is continuing. It has not been expired.

Learned Standing Counsel may seek instruction in the matter.

Put up on 21.11.2011 as fresh.

Order Date :- 14.11.2011

OP