Jai Shiv Sharma vs Executive Officer, Nagar Palika ...
2015 Latest Caselaw 686 ALL

Citation : 2015 Latest Caselaw 686 ALL
Judgement Date : 26 May, 2015

Allahabad High Court

Jai Shiv Sharma vs Executive Officer, Nagar Palika ... on 26 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 31551 of 2015
 

 
Petitioner :- Jai Shiv Sharma
 
Respondent :- Executive Officer, Nagar Palika Parishad & 5 Ors.
 
Counsel for Petitioner :- Dinesh Pathak,Rakesh Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Dinesh Pathak, learned counsel for the petitioner and Sri Azad Khan, learned counsel appearing for respondents no.4, 5 and 6. There is no counsel for respondents no. 1, 2 and 3.

The petitioner is seeking quashing of the order dated 13/14.5.2014 passed by respondent no.1, Executive Officer, Nagarpalika Parishad, whereby his services have been terminated.

It is pointed out that the petitioner has an alternative remedy by way of filing an appeal before the authority concerned.

The writ petition is disposed of on the ground of alternative remedy. The petitioner may file an appeal before the authority concerned.

Order Date :- 26.5.2015

Ashish Pd.