Tej Pratap Shukla vs State Of U.P. Thru Secy Culture And ...
2015 Latest Caselaw 5563 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3043 of 2006
 

 
Petitioner :- Tej Pratap Shukla
 
Respondent :- State Of U.P. Thru Secy Culture And 2 Ors
 
Counsel for Petitioner :- Jitendra Narain Mishra
 
Counsel for Respondent :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

According to the petitioner's Counsel the land of the petitioner was purchased by the authorities in connection with the tourism activities subject to the assurance that the petitioner was be given suitable appointment. Consequently, the petitioner was given appointment on the post of Junior Accounts Clerk but after expiry of the term, he was removed from the service whereas similarly situated Hari Har Shukla, Mangroo Gupta and Nathuni Gupta have been given regular appointment  in the Department of Tourism.

Learned Standing Counsel submits that the petitioner has not arrayed the authorities of Tourism Department, who are necessary and proper parties but has only impleaded State of U.P. through Cultural Secretary.

Counsel for the petitioner is directed to make appropriate application impleading concerned authorities of Tourism Department.

List after a month.

Order Date :- 18.12.2015

MH/-