SANTOSH KUMAR Vs. MUKHYA KARYAPALAK

JUDGEMENT

(1.) The present Special Appeal has been filed against the judgment and order dated 28.7.2004 passed by the learned Single Judge dismissing the Writ Petition being Civil Misc. Writ Petition No.28789 of 2004 filed by the petitioner-appellant.

(2.) It appears that by the order dated 7.3.2003, the petitioner-appellant was engaged on contractual basis by the Chief Executive Officer, U.P. Khadi and Gramodyog Board, Lucknow for performing the work of Class-IV category on payment of Rs. 2,500/- per month. Copy of the said order dated 7.3.2003 is annexed as Annexure-1 to the affidavit accompanying the Stay Application filed with the Special Appeal and appears at Page 20 of the Paper Book of the Special Appeal. Pursuant to the said order dated 7.3.2003, the petitioner-appellant submitted his joining in the Office of the District Gramodyog Officer, Banda on 1.4.2003. The joining letter is annexed as Annexure-2 to the affidavit accompanying the Stay Application filed with the Special Appeal, and appears at page 21 of the Paper Book of the Special Appeal.

(3.) It further appears that by the order dated 26.6.2004, issued by the Chief Executive Officer, U.P. Khadi and Gramodyog Board, Lucknow, the engagement of the petitioner-appellant, on contractual basis, was terminated with effect from the afternoon of 5.7.2004 on the ground that the contractual services of the petitioner-appellant were no more required for the work of the U.P. Khadi and Gramodyog Board, Lucknow. Copy of the said order dated 26.6.2004 is annexed as Annexure-9 to the affidavit accompanying the Stay Application filed with the Special Appeal, and appears at page 31 of the Paper Book of the Special Appeal.