STATE OF U P Vs. SHAHNAWAZ ALAM

JUDGEMENT

(1.) This special appeal is directed against a judgment of the learned Single Judge dated 2 August 2013. By the order which is impugned, the learned Single Judge has set aside an order dated 30 January 2012 (Annexure 4 to the writ petition) by which the services of the respondent as Seenchpal were terminated.

(2.) In pursuance of an advertisement dated 27 September 2011, a letter of appointment was issued to the respondent on 1 November 2011 appointing him to the post of Seenchpal on a temporary basis. The letter of appointment states that the appointment can be terminated at any time with a notice of one month. The respondent thereafter joined on 2 November 2011. An order was passed by the Superintending Engineer on 30 January 2012 terminating the appointment of the respondent on the ground that the appointment had been irregularly made to the post. A writ petition was filed by the respondent before this Court under Article 226 of the Constitution to challenge the order of termination. The learned Single Judge allowed the petition on two grounds. The first was that though the order of termination, according to the State, was issued in compliance with the interim order passed by this Court in a writ petition but the petition had been dismissed on 23 November 2012. The second ground was that the order of termination was passed in breach of the principles of natural justice.

(3.) Now, at the outset, it must be noted, that the interim order of the learned Single Judge in Writ - A No.-60334 of 2011 (Sinchai Singh and others Vs. State of U.P. and others) was passed on 3 November 2011 by which until the next date of listing, proceedings in pursuance of the notification dated 14 September 2011 were directed to remain stayed. In the present case, the order of appointment was issued to the respondent on 1 November 2011 and he had joined on 2 November 2011. Consequently, the interim order of the learned Single Judge dated 3 November 2011, which was passed subsequently, did not cover the appointment in question. Hence, the dismissal of the writ petition eventually had no bearing in regard to the legality of the appointment of the respondent.