SANJEEV RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Apurva Singh, learned counsel for the petitioner, Sri S. B. Pandey, Senior Advocate and Assistant Solicitor General of India assisted by Sri Mahendra Kumar Mishra for Union of India-respondent No.1, learned Standing counsel for State- respondent No.2 and Sri Sandeep Dixit, Senior Advocate assisted by Sri Neerav Chitravanshi for respondent No.s 3 and 4.

(2.) The petitioner has assailed the order dtd. 05/02/2021 passed by Mission Director, National Health Mission, Lucknow thereby rejecting the claim/representation challenging the validity of the his termination from service with effect from 31/03/2020, and for a further direction to the opposite parties to release the fixed monthly salary, and not to discontinue his services without following due process of law.

(3.) The petitioner was appointed on contract basis by means of letter dtd. 4/8/2018 on the post of Coordination Officer in National Rural Health Mission (NRHM) under Programme Management Unit at the State Programme Management Unit, National Health Mission, Lucknow after approval from Government of India.