Binod Kumar Chauhan vs State Of U.P.And Others
2012 Latest Caselaw 6041 ALL

Citation : 2012 Latest Caselaw 6041 ALL
Judgement Date : 14 December, 2012

Allahabad High Court

Binod Kumar Chauhan vs State Of U.P.And Others on 14 December, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 65382 of 2012
 

 
Petitioner :- Binod Kumar Chauhan
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Ashok Kumar Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Prakash Krishna,J.

Heard the learned counsel for the petitioner and the learned standing counsel.

It was rightly pointed out by the learned standing counsel that in view of letter of appointment dated 21.8.2012, the writ petition is not maintainable.

The said appointment letter was issued by the respondent no. 5, a private limited company. The petitioner was not given appointment by any of the state officials. Moreover by the impugned order dated 26.9.2012, the contract of the appointment has not been renewed for the year 2012-2013.

A writ cannot be issued against a private person. It is dismissed accordingly.

(Prakash Krishna,J)

Order Date :- 14.12.2012