Allahabad High Court
Sudhanshu Kumar vs State Of U.P. Thru. Prin. Secy., Deptt. ... on 31 August, 2024
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:59712 Court No. - 18 Case :- WRIT - A No. - 7166 of 2024 Petitioner :- Sudhanshu Kumar Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Edu. Lko. And 5 Others Counsel for Petitioner :- Sunil Kumar Pandey,Shivangi Pandey Counsel for Respondent :- C.S.C. Hon'ble Manish Mathur,J.
1. Heard learned counsel for petitioner and Mr. Rajeev Singh Chauhan , learned counsel for opposite parties no. 1 & 2.
2. In view of order being passed, notice to opposite parties no 3 to 6 stands dispensed with.
3. Petition has been filed seeking a direction to the opposite party no. 6 to allow petitioner to work on the post of Assistant Professor (Chemistry) and for payment of regular salary. Arrears of salary for the period February, 2024 till April, 2024 has also been sought.
4. Learned State Counsel has raised a preliminary objection regarding maintainability of this petition in view of the fact that the opposite party no. 6 being FIITJEE is a completely private organization and does not come within purview of Article 12 of the Constitution of India.
5. It is submitted that the prayer so made also pertains only to a contract of service and does not pertain to any public duties being performed by the said organization.
6. In view of such objection being raised, learned counsel for petitioner on the basis of instructions seeks to withdraw this petition with liberty to approach the appropriate forum.
7. In view of aforesaid, the petition is dismissed as withdrawn with aforesaid liberty.
Order Date :- 31.8.2024 Satish