Yogendra Kumar vs State Of U.P. And 2 Ors
2014 Latest Caselaw 7940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58012 of 2014
 

 
Petitioner :- Yogendra Kumar
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Surya Prakash Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The petitioner claims to have been engaged in the office of Principal, District Education & Training Institute (DIET), Baad, Mathura (Respondent no. 3) and have worked as such since 1.3.2006 to 7.8.2014.

It is contended that Respondent no. 3 by oral orders restrained the petitioner from signing attendance register and performing his duties. 

The contention of the learned counsel for the petitioner is that the work and conduct of the petitioner has always been good which can be borne out from the certificate issued by respondent no. 3, contained as Annexure-1 to the writ petition and there is no justifiable reason for disengaging him.

Learned standing shall seek instructions as to under what circumstances the petitioner has been disengaged and will also get instruction as to whether any other person is proposed to be engaged in his place  on the same terms.

Put up this case on 17.11.2014  as fresh.

Order Date :- 31.10.2014

SKS