HARISH CHANDRA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri D.K. Tripathi, learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

(2.) Petition has been filed against order dated 06.12.2004 issued by the State Government cancelling petitioner's appointment on the post of Assistant Accountant as well as consequential orders dated 07.12.2004 and 09.12.2004. Vide interim order dated 22.12.2004, operation of impugned orders had been stayed and it has been stated by learned counsel for petitioner that petitioner thereafter is continuing in service in pursuance of interim directions of this Court.

(3.) As per averments made in the petition, petitioner was initially appointed on 02.07.1991 on the post of Assistant Accountant by direct recruitment through a Selection Committee. Appointment letter is said to have been issued by the appointing authority. In pursuance to appointment, petitioner joined on the post on 04.07.1991 in the office of District Veterinary Officer, District Mau and was continuing on the aforesaid post as a regularly selected candidate. It has been stated that thereafter impugned orders have been passed after more than 13 years of satisfactory service.