DHARMENDRA KUMAR SHUKLA Vs. TELECOM DISTRICT MANAGER

JUDGEMENT

(1.) The petitioner claims that he was appointed and posted as computer operator in the office of respondent No. 1 and continued to work as such upto 31.5.2001 but thereafter he has not been paid his salary. He had earlier approached Central Administrative Tribunal, Allahabad for redressal of his grievances. The Original Application No. 1159 of 2002 was disposed of by the Central Administrative Tribunal on 22.10.2002, with the direction that the Telecom District Manager, Mau, respondent No. 1, shall consider and decide the representation of the petitioner with regard to his grievance within a period of one month. In response thereto, the petitioner filed a representation before the respondent No. 1 who by his order dated 12.11.2002, rejected the same. Aggrieved by the said order the petitioner has filed this writ petition with other ancillary prayers regarding regularisation of his services and payment of salary.

(2.) I have heard learned counsel for the parties and perused the record. Counter and rejoinder-affidavits have been exchanged between the parties and with consent of the learned counsel for the parties, this writ petition is being disposed of at the admission stage itself.

(3.) By the impugned order it has been categorically stated that a contract for Data-entry was given to Chetna Computer Education and Data Feeding Institute, of which the petitioner was the proprietor. The bid of the said firm being the lowest for the years 1998--99, 1999-2000 and 2000-2001, the petitioner, being the proprietor of the firm, was permitted to work as computer operator and do the work of Data entry. Thereafter, for the year 2002-2003, the said contract was awarded to another firm, M/s. Balance Hitech and thus thereafter no further work was taken from the petitioner. It has further been observed in the Impugned order that the papers produced by the petitioner along with his representation were all forged and fabricated by him as the same had never been issued by the respondent-Corporation.