RAJESH KUMAR SINGH Vs. DISTRICT BASIC EDUCATION OFFICER

JUDGEMENT

(1.) Heard Mr. Indra Raj Singh, learned counsel for the petitioner, Mr.Shyam Krishna Gupta, learned counsel for the respondent no.1 and Mr. J.S. Bundela, learned Standing Counsel for the State-respondent no.2 &4 and Mr. Durga Singh, learned counsel for the respondent no.3.

(2.) This writ petition has been filed interalia for the following relief:-

(3.) Learned counsel for the petitioner submits that the petitioner was initially appointed on the post of District Coordinator (Civil) on contractual basis, however, his services were not extended vide order dtd. 30/7/2009 passed by respondent no.2, i.e. District Magistrate, Deoria. The aforesaid order dtd. 30/7/2009 was assailed by the petitioner before this Court by means of filing a petition bearing Writ-A No.41726 of 2009 (Rajesh Kumar Singh vs. State of U.P. and another), which was dismissed by the Co-ordinate Bench of this Court vide order dtd. 1/12/2009 against which Special Appeal as well as review application was also dismissed.Thereafter, the petitioner was appointed on the post of Guest Lecturer in Government Polytechnic, Deoria, where he worked till he was re-engaged on the post of District Coordinator (Civil), Deoria by an order dtd. 16/4/2015 passed by District Basic Education Officer, Deoria (respondent no.1). The petitioner, on the basis of letter dtd. 16/4/2015, after completing the requisite formalities, joined the post of District Coordinator (Civil) on 16/4/2015 and started performing his duties with sincerity and devotion.