Sri Sunil Kumar vs State Of U.P. & Others
2011 Latest Caselaw 5933 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66140 of 2011
 

 
Petitioner :- Sri Sunil Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- K.K. Mishra Alias Balram,P.K. Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner has been appointed as a Computer Operator in the year 2008 for a period of one year. His services have been extended upto 20.8.2012. The petitioner's services have been dispensed with at the behest of Sri Dharmpal, M.L.A. A typed copy of the letter written by Sri Dharmpal, M.L.A. dated 23.9.2011 is Annexure-20 to the writ petition, wherein he has asked the Khand Vikas Adhikari, Akola, Agra to remove the petitioner and keep his own man. He further submitted that the allegations made in the impugned order relating to irregularity and inefficiency of the work are wholly incorrect.

Learned counsel for the petitioner is directed to produce the photostat copy of the original letter written by Sri Dharmpal, M.L.A. to Khand Vikas Adhikari, Akola, Agra to establish the genuineness of the said letter.

On the request of learned counsel for the petitioner, put up on 23.11.2011 as fresh.

Order Date :- 18.11.2011

OP