Smt. Puja Kumari Jha vs State Of U.P. And 3 Others
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Allahabad High Court

Smt. Puja Kumari Jha vs State Of U.P. And 3 Others on 6 August, 2025

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:132492
 
Court No. - 5
 

 
Case :- WRIT - A No. - 11111 of 2025
 

 
Petitioner :- Smt. Puja Kumari Jha
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajiv Kumar,Shardendu Mishra,Udai Singh Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Sri Shardendu Mishra, learned counsel for the petitioner.

2. Admittedly, petitioner was appointed as an Outsourcing employee on the post of Electric Sub Station Incharge Cum Computer Operator in the Government Medical College,Saharanpur on 1.4.2014.

3. Details of petitioner's appointment letter is not on record,

4. Petitioner has further claimed that her engagement continued year to year basis.

5. Learned counsel for the petitioner refers Experience Certificate issued by Ekta Enterprises which is an outsourcing agency and further she was appointed by another outsourcing agency namely Anshika Enterprises.

6. Now the petitioner has approached this Court that on basis of aforesaid work she may be regularized.

7. Learned counsel for the petitioner has not been able to show any provision or any service rule in support of his prayer, except he has placed reliance on Judgment passed by Supreme Court in Jaggo Vs. Union of India & Ors, 2024 0 Supreme (SC) 1243 as well as Division Bench of this Court in Writ-A No.104 of 2025, The Union of India, through the Secretary Ministry of Consumer Affairs and Anr Vs. Jairaj Singh & Anr, Neutral Citation No.2025:AHC:24989-DB and Special Appeal No.846 of 2024, State of U.P. & 3 Ors. Vs. Mahavir Singh & 5 Ors, Neutral Citation No.2025:AHC:59145-DB. However, Court is of opinion that facts of aforesaid cases are not applicable in the case of the petitioner since she was appointed as an Outsourcing employee and there is no relationship between the petitioner and respondent Uttar Pradesh Power Corporation, Lucknow as employer and employee,

8. In the aforesaid circumstances, in the absence of any statutory backup and since appointment of the petitioner was through an Outsourcing agency as well as there is no relationship between the petitioner and respondent Uttar Pradesh Power Corporation, Lucknow as employer and employee, this writ petition is dismissed.

Order Date :- 6.8.2025

SB