ANANT KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhishek Dwivedi, learned counsel for the petitioner as well as Sri Sandeep Sharma, learned Standing counsel appearing for the opposite parties.

(2.) It has been submitted by learned counsel for the petitioner that the petitioner was selected and appointed as Aircraft Maintenance Engineer (Avionics) in pursuance of his application made against an advertisement issued by the State of U.P. on 1/12/2021 and he joined on 11/3/2022. The appointment letter was issued by the State Government appointing him on contract basis on fixed remuneration of Rs.2.5 lakhs per month and was entitled to two increments of 5 percent annually. It was further stated that the agreement was for a period of two years and would expire on 24/2/2024. It was further provided that the petitioner would have to enter into a contract with the State Government within twenty days of the offer of the letter he would have to give his consent in writing for accepting the offer of appointment.

(3.) It has been submitted by learned counsel for the petitioner that after joining on 11/3/2022 he had submitted his consent letter to the Respondents but the Respondents after a delay of more than two months submitted a draft contract to be entered into between the petitioner and the State Government as provided in clause 4 of the appointment letter. The petitioner had provided stamp papers, but it is admitted by both the parties that till date the petitioner has not signed the contract. In the meanwhile, the petitioner tendered his resignation on 11/5/2022 to the Respondents. It is also admitted that till date the said resignation has not been accepted by the opposite parties. It is also stated that the petitioner has not reported for duty subsequent to his resignation on 11/5/2022.