RAJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Mahima Maurya Kushwaha, learned counsel for the appellant, learned Standing counsel for respondents and perused the record.

(2.) This intra Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 26.07.2018 passed by learned Single Judge in Writ Petition No.15580 of 2018 declining to grant any relief to the appellant.

(3.) It is admitted case of petitioner that State Government decided to get certain work done through outsourcing. There was an agreement between State Government with M/s Shreetron India Ltd. (hereinafter referred to as "Service Provider") for providing manpower to discharge function of Computer Operators for feeding data relating to Samajwadi Pension Scheme. The appellant was employed by Service Provider and deputed to work as Computer Operator in the Department of Social Welfare. The engagement was for time to time. Service Provider, vide letter dated 21.02018 sent another person namely Chandra Shekhar for discharging work of Computer Operator, hence, writ petition was filed by appellant seeking a mandamus to respondents not to replace him by another contract employee and letter dated 12.7.2018/21.2018 was challenged and prayer for quashing the same was made before learned Single Judge. Appellant also challenged order dated 27.10.2017 sent by State Government to Director, Social Welfare that for schemes of scholarship and other, in individual district level, new person should be deployed through outsourcing.