LAWS(ALL)-2017-5-279

GYAN PRAKASH Vs. STATE OF U.P.

Decided On May 24, 2017
GYAN PRAKASH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard.

(2.) The petitioner was appointed as a village chaukidar on 24.11.2006 ever since then according to him he had been continuing as such but by the impugned order of the District Magistrate, Lakhimpur Kheri dated 30.3.2017, he has been discharged from the post of village chaukidar in view of a report dated 16.2.2017 of the in charge Inspector, Kotwali that he was not performing his duties appropriately.

(3.) The said order is said to have been in pursuance to the District Magistrate order dated 28.3.2017, and the contention of the petitioner is that such an order without any notice or opportunity of hearing to the petitioner is not sustainable.