Kailash Chandra vs State Of U.P.And Others
2012 Latest Caselaw 5281 ALL

Citation : 2012 Latest Caselaw 5281 ALL
Judgement Date : 18 October, 2012

Allahabad High Court

Kailash Chandra vs State Of U.P.And Others on 18 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54354 of 2012
 

 
Petitioner :- Kailash Chandra
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Shyam Sunder Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has been engaged as a Safai Karmi by the order dated 18.10.2008 upto the period 28.2.2009. It was a contractual appointment. It is not clear that how the petitioner has been permitted to continue subsequently. Now by the impugned order the services of the petitioner have been dispensed with.

Learned counsel for the petitioner prays that some time may be allowed to look into the matter.

Learned Standing Counsel is directed to seek instruction that against which order the petitioner has been allowed to continue upto 28.2.2009.

On the request of learned counsel for the petitioner, put up on 30.10.2012 as fresh.

Order Date :- 18.10.2012