Akhil Kumar & Others vs . Union Of India & Others
2023 Latest Caselaw 15266 HP

Akhil Kumar & others vs. Union of India & others

CWP No.7206 of 2023

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04.10.2023 Present: Mr. Hirdaya Ram, Advocate, for the petitioners.

Mr. Balram Sharma, Deputy Solicitor General of India,

for respondents no.1 and 2.

Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Sidharth Jalta, Mr.Arsh Rattan, Deputy

Advocates General and Mr. Rakesh Sharma, Advocate, for respondents no. 3 to 18.

CWP No.7206 of 2023 & CMP No. 13856 of 2023

Notice before admission.

Mr. Balram Sharma, learned Deputy Solicitor

General of India and Mr. Pranay Pratap Singh, learned

Additional Advocate General, accept service of notice on

behalf of respondents no.1 & 2 and respondents no.3 to 18.

Six weeks' time is granted to the respondents to

explain why in spite of judgment of the Supreme Court in

Secretary, State Of Karnataka vs Umadevi and Others 1

appointments to the posts of e-District Managers by the 15 th

respondent for respondents no.5 to 14 are being done only on

contract basis initially for an year and being extended from

year to year, and why the services of two of the petitioners

have been terminated vide Annexure P-41 dt. 27th September,

2023 for no apparent reason other than the fact that they have

1(2006) 4 SCC 1

also joined in this writ petition, and why they are sought to

be replaced by similar contractual employees. Pending

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further orders there shall be stay of Annexure P-41 dt. 27 th

September, 2023.

List on 5th December, 2023.

                r         to           ( M.S. Ramachandra Rao )
                                            Chief Justice

                                            ( Jyotsna Rewal Dua )
                                                   Judge
    October 04, 2023
          (vt)