Anjani Kumar Singh vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 3790 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4513 of 2012
 

 
Petitioner :- Anjani Kumar Singh
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Ravi Shankar Tiwari
 
Respondent Counsel :- C.S.C.,Pramod Kumar,S.K.Yadav 'Wasi'
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded that contract of services of the petitioner was extended vide Annexure-4 dated 01.2.2010 till the scheme namely Sarva Shiksha Abhiyan exists. 

Learned counsel for the petitioner contends that de hors the extension, impugned order, Annexure-1 has been passed, before passing of which no notice was served to the petitioner.

Sri A.M. Tripathi, Advocate, has put in appearance for respondent no.2.

Learned Standing Counsel has put in appearance for respondent nos.1 and 3.

District Basic Education Officer, Rae Bareli, would be represented by Sri S.K. Yadav "Warsi".

Learned counsel appearing for the respondent has pointed out that even if Annexure-4 dated 01.2.2010 might have been passed, however, the petitioner was required to serve deligently and regularly to the satisfaction of the employer.  Notice was given to the petitioner by various modes.  Petitioner, however, did not respond.

Let counter affidavit alongwith relevant documents to indicate that opportunity of hearing was given to the petitioner, be filed within two weeks.

Rejoinder affidavit, if any, be filed within three days thereof.

List thereafter.

Any appointment made on the post on which the petitioner was serving would be subject to decision of this court.

Order Date :- 28.8.2012

A.Nigam