MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) The appellant has filed this Letters Patent Appeal against impugned order dated 8th March, 2021 passed by the learned Single Judge whereby the writ petition filed by him seeking directions to allow the appellant to rejoin the post of Data Entry Operator on which he remained working on contractual basis, was dismissed.

(3.) As per the appellant, he was appointed as Data Entry Operator on contractual basis in the office of Deputy Excise and Taxation Commissioner, Karnal, Haryana and was discharging his duties since 27th September, 2017. Before his appointment, he qualified the typing test. His tenure of appointment was extended from time to time. The grievance of the appellant is that finally he was removed from the abovesaid post and in his place another contractual employee has been appointed. The appellant has challenged his removal.