WPSS/983/2021
2021 Latest Caselaw 3373 UK

Interim Relief Application (IA) No.1 of 2021
In
WPSS No.983 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Mohit Kumar, Advocate for the petitioner.

Ms. Indu Sharma, Brief Holder for the State.

The services of the petitioner as Aganbari Karyakarti at Aganbari Centre Dhankhera, Block Sitarganj, District Udham Singh Nagar were terminated by the impugned judgment and order dated 09.02.2021. It is impugned.

It is the case of the petitioner that she was appointed after the detailed process, but on a complaint her appointment has been terminated which is not in accordance with law.

Heard.

Learned counsel for the petitioner would submit that, in fact, in Village Panchayat Bharauni, there are four Tokes namely, Audali, Bharauni, Dhankhera, Lamakheda and petitioner is resident of one of the Tokes.

Admit.

Ms. Indu Shama, Brief Holder takes notice on behalf of respondent nos.1 to 4.

Counter affidavit may be filed within four weeks.

Interim Relief Application No.1 of 2021 Heard on interim relief application. Petitioner seeks that she be reinstated in the services. In fact, this is the main relief. The services have already been terminated on 09.02.2021. There appears to be no reason to pass any interim order. Hence, the stay application is rejected.

(Ravindra Maithani, J.) 31.08.2021 Sanjay