SANJAY KUMAR GAUTAM Vs. STATE OF U P

JUDGEMENT

(1.) THIS writ petition has been filed, inter alia, for quashing the order dated 21.4.2006 passed by the Commissioner, Jhansi Division, Jhansi (Annexure No. 9 to the writ petition) as well as the order dated 4.5.2006 (Annexure No. 10 to the writ petition) passed by the Administrator, Nagar Palika Parishad, Lalitpur whereby the order dated 13.9.2005 passed by the Chairman of Nagar Palika Parishad, Lalitpur appointing and reglularizing the petitioner on the post of librarian/junior clerk in the pay scale of Rs. 3050 -75 -3950 -80 -4590 was set aside and the services of the petitioners were dispensed with.

(2.) BRIEF facts of the case are as follows;

(3.) NAGAR Palika Parishad is running and maintaining a library known as Rajarshi Prusotam Das, Tondon Library (hereinafter referred to as 'Library'). On the basis of a report, submitted by the office superintendent of Nagar Palika Parishad Lalitpur, recommending to engage a person for maintaining the said library, the Board on 3.4.2001 passed a Resolution No. 147 for engaging a person on contract basis for one year on a payment of fixed monthly honorarium of Rs. 2000/ - for maintaining the said library.