KAMLESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri G.M.Kamil, learned Counsel for the petitioner and learned Standing Counsel for the State.

(2.) Through this petition the petitioner has prayed for issuance of a writ in the nature of Certiorari quashing the oral order of dispensing the services of the petitioner dtd. 16/12/2010 passed by opposite party no.5 and also a writ in the nature of Mandamus commanding the opposite parties to allow the petitioner to work on his post and pay him salary each and every month regularly.

(3.) Learned Counsel for the petitioner submits that the petitioner was engaged on muster roll as daily wager in Work Charge Establishment as Work Supervisor vide Office Memorandum 369/W-1/Sin.Kha.Ta dtd. 12/3/2003 by the order of Executive Engineer, Irrigation Division, Tanda- Ambedkar Nagar and he was posted at IInd Sub Division, Baskhari, in compliance of the Office Memorandum dtd. 20/2/2003 passed by Engineer-In-Chief (Work Charge Establishment Prakoshtha), Irrigation Department, U.P., Lucknow. In compliance of letter dtd. 20/2/2003, the petitioner has joined on 5/7/2003.