Reema Singh vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 2848 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 796 of 2022
 

 
Petitioner :- Reema Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayat Raj Lko. And 4 Others
 
Counsel for Petitioner :- Shobh Nath Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging the order dated 01.11.2018 whereby the Block Development Officer has passed an order terminating the contractual appointment of the petitioner.

The issue raised in the present writ petition with regard to the jurisdiction of the Block Development Officer has been decided by this Court in the case of Kailash Singh vs State of U.P. and others (Writ-A No.35569 of 2011) decided on 26.05.2015.

Considering the fact that the said judgment squarely applicable to the facts of the present case, the writ petition is allowed on the same terms and conditions as contained in Writ-A No.35569 of 2011. The impugned order dated 01.11.2018 is set aside.

The respondents would have liberty to proceed against the petitioner in accordance with law, if so advised.

The petitioner is permitted to continue, as the dismissal order has already been quashed. The petitioner shall also be paid salary.

Order Date :- 27.1.2023

akverma