Allahabad High Court
Santosh Singh 4588 (S/S)2010 vs Director State Project Mahila Samakhya ... on 16 September, 2019
Bench: Ajai Lamba, Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 491 of 2010 Appellant :- Santosh Singh 4588 (S/S)2010 Respondent :- Director State Project Mahila Samakhya Lko.And Ors. Counsel for Appellant :- Gaurav Mehrotra,Mahmood Alam Counsel for Respondent :- C.S.C.,Manoj Kumar Tiwari Hon'ble Ajai Lamba,J.
Hon'ble Manish Mathur,J.
(Dictated by Manish Mathur, J.)
1. Santosh Singh has preferred this special appeal in challenge to order dated 09.07.2010 rendered in Writ Petition No.4588 (SS) of 2010 titled 'Santosh Singh vs. Director State Project 'Mahila Samakhya' Lucknow and others'.
Vide the impugned order the writ petition was dismissed as being devoid of merits.
2. A perusal of the impugned order indicates that admittedly the appellant was given employment on contractual basis. As per the case of the respondent/employer, working of the appellant/writ petitioner was not found to be satisfactory on account of which a decision was taken not to continue the services of the petitioner any further. Taking into account the said statement given on behalf of the employer, the Writ Court did not interfere and the writ petition filed by the appellant/writ petitioner was dismissed.
3. Having considered the nature of employment of the appellant/writ petitioner to be on contractual basis, we find that rights of the writ petitioner were limited. The appellant/writ petitioner was not taken in service in accordance with service rules and regulations, in compliance with Articles 14 and 16 of the Constitution of India. In such circumstances, we find no reason to interfere with the impugned order. A possible view has been taken and the same is not required to be reversed in this intra-Court appeal.
4. The special appeal is dismissed.
Order Date :- 16.9.2019 nishant/-