BRAHMA DEO SINGH Vs. REGIONAL EMPLOYMENT OFFICER GORAKHPUR

JUDGEMENT

(1.) BY means of this writ petition, a prayer for quashing the order dated 29.1.1999 (Annexure -8 to the writ petition) passed by the Regional Employment Officer, Gorakhpur has been made. By the impugned order the petitioner has been informed that his appointment has been cancelled as it had been made without following the due process of recruitment during the imposition of ban.

(2.) THE case of the petitioner is that he is post -graduate in Commerce. Certain posts of Clerks/Typists fell vacant in the office of the Regional Employment Exchange office at Gorakhpur where he was registered. It is alleged that he was appointed according to law by respondent No. 1 on the post of Junior Clerk on 9. 12. 1997, against a vacancy of upgraded Senior Assistant in the pay scale of Rs. 950 -1500. The appointment letter of the petitioner has been filed as Annexure -1 to the writ petition and is as under: - @Hindi

(3.) ANOTHER letter is alleged to have been issued on the same date i.e., 9.12.1987, permitting the petitioner to take charge of the upgraded post in the pay scale of Rs. 950 -1500. Again by letter dated 31.12.1997, a fresh order is said to have been passed to the effect that he has been absorbed in the vacant post of Junior Clerk in the District Employment Office, Padrauna. This letter was thereafter cancelled and by another letter dated 31.12.1997 informing him that his appointment on the post of Junior Clerk has been cancelled and he is absorbed on the post of Senior Assistant in the pay scale of Rs. 950 -1500.