DEVENDRA KUMAR Vs. RAJYA KRISHI UTPADAN MANDI PARISHAD

JUDGEMENT

(1.) The present writ petition has been preferred to quash the order dated 18.3.1999 passed by the Additional Director (Administration) of Rajya Krishi Utpadan Mandi Parishad,, (inshort called 'Mandi Parishad'), U.P. Lucknow (Annexure-18 to the writ petition) and the order dated 10.3.1999 passed by the Director, 'Mandi Parishad', as referred in the order dated 18.9.1999. The petitioner has inter alia prayed for other relief including for quashing the unreasonable terms and conditions incorporated in the letter dated 5.7.1995 of the Managing Director, Sugar Corporation (Annexure-10 to the writ petition) so much so saying that the service of the petitioner had automatically come to an end after expiry of period of one year from the date of joining at 'Mandi Parishad'.

(2.) Heard Sri V.B., Upadhaya, learned Senior Counsel along with Sri Vidya Bhushan Upadhaya, for the petitioner and Sri V.K. Birla, learned Counsel for respondents No. 4 and 5 and Sri Satish Mandhyan, learned Counsel for 'Mandi Parishad'.

(3.) The facts giving rise to the present writ petition in brief are that the petitioner applied to the post of Junior Engineer (Civil) in respondent U.P. State Sugar Corporation Limited (hereinafter called 'Sugar Corporation') being fully eligible to the said post, was invited by Managing Director of 'Corporation' by its letter 17.4.1985 (Annexure-1) for interview to be held on 3.5.1985, and was duly selected and appointed to the post of Junior Engineer (Civil). The select list dated 30.1.1986 is (Annexure-2 to the writ petition).