Avneet Mishra vs State Of U.P. And 4 Others
2021 Latest Caselaw 790 ALL

Citation : 2021 Latest Caselaw 790 ALL
Judgement Date : 12 January, 2021

Allahabad High Court

Avneet Mishra vs State Of U.P. And 4 Others on 12 January, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 14500 of 2020
 

 
Petitioner :- Avneet Mishra
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Paritosh Sukla,Santosh Kukmar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

The petition impugns an order by which the contractual appointment of the petitioner has come to be terminated. The petition would not be maintainable in light of the judgment rendered by a Division Bench of this Court in Rajesh Bhardwaj Vs. Union of India [2019 (2) ADJ 830].

Accordingly the writ petition is dismissed.

Order Date :- 12.1.2021

Vivek Kr.

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