Madhvi Mishra vs State Of U.P.,Thru. Secy./ Prin. ...
2012 Latest Caselaw 3472 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5623 of 2011
 

 
Petitioner :- Madhvi Mishra
 
Respondent :- State Of U.P.,Thru. Secy./ Prin. Secy.,Agriculture Education
 
Petitioner Counsel :- K.S. Shukla
 
Respondent Counsel :- C.S.C.,Manik Sinha
 

 
Hon'ble Ajai Lamba,J.

In brief, it has been contended by learned counsel for the petitioner that vide order dated 15.9.2001, Annexure-3, the government gave approval to Narendra Deo University of Agriculture & Technology, Kumargani, District Faizabad, to employ two persons on contract basis on the post of Computer Operator.  The petitioner was appointed vide letter dated 30.8.2001, Annexure-1, on contract basis for six months or till the date, when regular appointments are made, whichever, is earlier.

It has been contended that letter Annexure-1 can be read in context of Annexure-3.

Learned counsel has drawn attention of the court towards Annexure-1 dated 29.11.2010 appended with the counter affidavit, under which it has been provided that any appointments made on contract basis, without approval of the government need to be discontinued. 

It has been pleaded that under said clause, the services of the petitioner could not have been discontinued, because till date no regular appointment has been made.  The government has already given approval to appointment of the petitioner on contract basis vide order Annexure-3.

Let Sri Rahul Shukla, learned counsel for the respondent-State respond to the observations made above.

Let complete copy of the pleadings be supplied to Sri Rahul Shukla.

List on 16.8.2012.

Order Date :- 9.8.2012

A.Nigam