AMRENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition has been filed challenging the order dated 07.03.2006 passed by the Director, E.S.I. Yojana Labour Medical Services, U.P., Kanpur, respondent no.2 whereby appointment of the petitioner was set aside. Further direction for lodging first information report against the petitioner was also given by means of the aforesaid order dated 07.03.2006.

(2.) I have heard learned counsel for the petitioner and learned Standing Counsel for all the respondents.

(3.) The counter affidavit and rejoinder affidavit have been exchanged in the present petition and the same is being disposed of with the consent of the parties in accordance with rules of the Court.