Raj Kumar vs The U.P. State Sugar Corporation ...
2013 Latest Caselaw 161 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 7171 of 1993
 

 
Petitioner :- Raj Kumar
 
Respondent :- The U.P. State Sugar Corporation Ltd Thru Its M.D. & Others
 
Petitioner Counsel :- A P Singh
 
Respondent Counsel :- C S C,P K Sinha
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the petitioner. 

Petitioner has filed this petition for a direction commanding the respondent to continue him in service and to extend all benefits thereof and further to regularize his services. 

The narration of the facts in the writ petition reveals that the petitioner claims to have been appointed as a guest house attendant in the U.P. State Sugar Corporation Limited at its unit in Mahauli, district Sitapur.

In the counter affidavit it has come that the aforesaid unit of the U.P. Sugar Corporation Limited has been closed and that the guest house has ceased to exist and therefore  the petitioner who was temporary in service can not be permitted to continue in service. The said averment made in the counter affidavit has not been specifically denied and there is nothing on record to show that the appointment of the petitioner was of a substantive nature and that the guest house is still functioning.

In view of the above coupled with the fact that the petitioner had a remedy of raising industrial dispute, he is not entitle to any relief in this writ petition.

It is accordingly dismissed.

Order Date :- 2.4.2013

SKS