ANUJ KHATI Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard Sri Rahul Consul, learned counsel for the petitioner, Sri Neeraj Garg, learned counsel for respondent nos. 1 & 2 and Sri Pankaj Chaturvedi, learned counsel holding brief of Sri Rakesh Thapliyal, learned counsel for respondent no. 3 and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) The relief sought for in this writ petition is for a writ of certiorari to quash the termination order dtd. 9/4/2018; a writ of mandamus commanding the respondents to permit the petitioner to continue working as an Assistant Engineer in the Uttarakhand Jal Sanstha at Ranikhet; and a writ of mandamus commanding the respondents to make payment of the arrears of salary to the petitioner for the period he worked as an Assistant Engineer between 28/2/2018 and 28/4/2018.

(3.) Facts, to the limited extent necessary, are that the petitioner, who holds a Bachelor's Degree in Civil Engineering, was earlier employed in a private construction company in Rajasthan. He applied for employment through the Uttarakhand Purva Sainik Kalyan Nigam (for short 'UPNL'), and got himself enrolled with the said Corporation on 27/2/2018. As there were vacancies of Civil Engineers in the Uttarakhand Jal Sansthan, the Uttarakhand Jal Sansthan sent a requisition to UPNL to fill up the posts and, consequently, UPNL forwarded the candidature of the petitioner, whose services were engaged by the Uttarakhand Jal Sansthan as an Assistant Engineer. The engagement of the services of the petitioner was for a period of fourteen months subject to extension from time to time. Consequently, the term of employment of the petitioner was from 28/2/2018 to 31/3/2019. The Assistant General Manager, UPNL vide letter dtd. 9/4/2018 withdrew the sponsorship of the petitioner by proceedings dtd. 9/4/2018. It is the petitioner's case that the Uttarakhand Jal Sansthan still requires Civil Engineers and, consequently, UPNL should send his name for appointment to the Uttarakhand Jal Sansthan.