Uttarakhand High Court
WPSS/143/2024 on 9 February, 2024
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPSS No. 143 of 2024
Hon'ble Pankaj Purohit, J.
Mr. Prabhakar Joshi, Advocate for the petitioner.
2. Mr. Yogesh Chandra Tiwari, Standing Counsel for the State/respondent no. 1 and Mr. Rajendra Arya, Advocate for respondent nos. 3 and 5/UPNL.
3. By means of this writ petition, the petitioner has challenged the order dated 11.01.2024 passed by respondent no. 4 (Annexure-1 to the writ petition), whereby, the services of the petitioner as Surveyor with the respondent no. 4 SIDCUL, has been brought to an end saying that the petitioner is not having the knowledge of AutoCAD, Google earth, DGPS Survey, Drone survey, Total Station, Khasra Khatauni match.
4. It is submitted by learned counsel for the petitioner that the petitioner was taken in service by the respondent-SIDCUL through UPNL in the year 2012 and since then, he has been working regularly with the respondent-SIDCUL. By the impugned order, for the first time, it has been reflected that the petitioner is lacking in certain knowhow to work as Surveyor. It is strange and shocking to the mind of this Court that as to how a person who was not aware of survey, can continue for a period of 12 years. It appears that there smacks something rat in the order passed by the SIDCUL.
5. Issue notice to the respondent nos. 2 and 4, returnable within six weeks.
6. List this matter on 10.05.2024.
7. In the meantime, the order dated 11.01.2024 shall be kept in abeyance and the SIDCUL is directed to take back the petitioner in service.
8. Meanwhile, counter-affidavit may be filed.
(Pankaj Purohit, J.) Vacation Judge 09.02.2024 Ujjwal