Allahabad High Court
Vidyut Samvida Karmchari Sang Uttar ... vs State Of U.P. And 2 Others on 11 August, 2023
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:163392-DB Court No. - 40 Case :- WRIT - C No. - 27022 of 2023 Petitioner :- Vidyut Samvida Karmchari Sang Uttar Pradesh, Through Its Secretary Rambhool Saini Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sanjeev Kumar Saxena Counsel for Respondent :- C.S.C.,Abhishek Srivastava Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Prashant Kumar,J.
1. Heard learned counsel for the petitioner and Shri Abhishek Srivastava, learned counsel for the respondents.
2. By means of present writ petition, petitioner is assailing the validity of order/circular dated 06.06.2023 issued by Managing Director, U.P. Power Corporation Ltd. Lucknow-third respondent, whereby, the respondents have taken a decision to recruit employees through outsourcing for maintaining their 33/11 KV Electricity Sub Stations. especially the ex-servicemen recommended by the Ex-Servicemen Welfare Nigam Ltd. It is further prayed to command the respondents not to replace the member of the Union in place of outsourcing to Ex-Sainik Kalya Nigam.
3. Shri Abhishek Srivastava, learned counsel for respondents raised an objection that said circular was subjected to challenge in Writ A No.11700 of 2023 (Uttar Pradesh Vidyut Outsource Mazdoor and others vs. State of U.P. and others), which was dismissed by order dated 21.07.2023 passed by learned Single Judge of this Court. He submits that the matter is squarely covered with the said dictum and the present writ petition is also liable to be dismissed.
4. So far as the factual aspect of the matter is concerned, the same is not disputed by learned counsel for the petitioner.
5. In view of the above, once the present writ petition is preferred, for similar cause of action and the learned Single Judge has already taken a decision and moreover the same does not appear to be hit by any infirmity or illegality, there is no reason or occasion for us to deviate or to take different view with the order passed by learned Single Judge.
6. Accordingly, the writ petition is dismissed being devoid of merit.
Order Date :- 11.8.2023 A. Pandey