GEETA DEVI Vs. LIMA SHANKER YADAV

JUDGEMENT

(1.) Having heard learned Counsel for the appellant Sri Ajay Bhanot and learned Counsel for the respondent no. 1 as well as learned Standing Counsel for respondent nos. 2 to 4 the defect as pointed out by the office report stands waived. Office to give regular number to the appeal.

(2.) The appellant is the Village Pradhan of Village-Murwal Tehsil-Baberu District Banda and she prays that the interim order dated 18.06.2010 passed by the learned Single Judge in the writ petition giving rise to this appeal be set aside as the same does not record any reason and amounts to granting final relief to the respondent no. 1 to continue to hold the post of Village Employment Worker (Gram Rojgar Sevak) even beyond the period of the contract as stipulated under the scheme dated 23rd of November, 2007.

(3.) The facts in short are that the respondent no. 1-Uma Shanker Yadav was engaged as Village Employment Worker (Gram Rojgar Sevak) in the year 2006. The engagement, according to the respondent no. 1, continued till the appellant on her own proceeded to take action against the respondent no. 1-writ petitioner and terminated his services vide order dated 25th of May, 2010. The said order was assailed in the writ petition, giving rise to the present appeal, on the ground that it was an arbitrary exercise of power and that the Gram Pradhan had done it on her own without there being any resolution of the Gaon Sabha, who is the employer in the present case. The learned Single Judge stayed the operation of the said order passed by the appellant and thus aggrieved, the present appeal has been filed.