PURAN CHANDRA JOSHI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this writ petition, moved under Article 226 of Constitution of India, the petitioner has sought mandamus, commanding the respondents not to interfere in the peaceful functioning of the petitioner as a Public Call Office (herein after referred as P.C.O.) Operator in the academic premises of the respondents. Further a mandamus has been sought for regularization of the services of the petitioner against Class IV post.

(3.) A counter-affidavit has been filed on behalf of the respondents in which it has been stated that the correct name of the institute is Uttaranchal Academy of Administration in which the petitioner was engaged on daily wages. However, it is stated in the counter-affidavit that now there is no need to run the P.C.O. in the Academy and the petitioner has no right to continue with the Job assigned to him on daily wages. It is further stated that there is no post of P.C.O. Operator in the Academy nor is the petitioner entitled to regularization in the services.