Prem Chandra Gupta vs State Of U.P. And 4 Others
2021 Latest Caselaw 2981 ALL

Citation : 2021 Latest Caselaw 2981 ALL
Judgement Date : 23 February, 2021

Allahabad High Court

Prem Chandra Gupta vs State Of U.P. And 4 Others on 23 February, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 2697 of 2021
 

 
Petitioner :- Prem Chandra Gupta
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pramod Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

The Court finds no ground to entertain this petition directed against an order of termination of the contractual engagement of the petitioner bearing in mind the judgment rendered by the Division Bench of the Court in Rajesh Bhardwaj Vs. Union of India and Others [2019 (2) ADJ 830]. The writ petition is accordingly dismissed as not maintainable.

Order Date :- 23.2.2021/faraz

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