VISHNU KUMAR RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jayes Dutt Awasthi holding brief of Sri Amit Kumar Awasthi, learned counsel for the petitioner and Dr. Udaiveer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) Rejoinder affidavit filed by the petitioner is taken on record.

(3.) By means of this petition the petitioner has assailed the validity of the order dated 27.2.2018 passed by the opposite party no. 3 by which the petitioner's services rendered in Lucknow Mandliya Vikas Nigam Limited was not calculated.