Dr. Durvesh Chaudhary vs Union Of India And 3 Others
2017 Latest Caselaw 3147 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 35434 of 2017
 

 
Petitioner :- Dr. Durvesh Chaudhary
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Hare Krishna Tripathi
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Hare Krishna Tripathis, learned counsel for the petitioner and Sri Arun Kumar Pal learned counsel appearing for respondent no.1.

The petitioner claims himself to be appointed as Tutor in I. T. S. Dental College, Hospital and Research Centre, Greater Noida, vide appointment letter dated 09.04.2013. It is stated in paragraph 7 of the writ petition that the petitioner has continued to work dated 10.04.2013 to 10.06.2017. Thereafter neither the petitioner has been permitted to do any work in the office, nor his services has been terminated.

In this regard the petitioner has filed representation before the Manager I.T.S. Dental College, Hospital and Research Centre, Greater Noida, on 19.07.2017 but no decision has been taken thereon.

Having heard learned counsel for the parties, without expressing any opinion on merits of the matter, the writ petition is disposed of with the direction to the respondent no.4 to pass a reasoned speaking order on the representation dated 19.07.2017 of the petitioner, in accordance with law, expeditiously, preferably within a period of six weeks from the date of receipt of certified copy of the order of this Court. It is also observed that in case, the petitioner's services have not been dispensed with, the petitioner shall be allowed to work and be paid salary. In case, the services have been dispensed with / terminated, the petitioner may challenge the same, in accordance with law.

Order Date :- 9.8.2017

Swati