Allahabad High Court
Shiv Ram Krishan Gupta vs State Of U.P. And 3 Others on 17 September, 2019
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12394 of 2019 Petitioner :- Shiv Ram Krishan Gupta Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ram Chandra Solanki Counsel for Respondent :- C.S.C. Hon'ble Abhinava Upadhya,J.
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
The petitioner has challenged the order dated 20.4.2019 by which his claim for continuing upto the end of Academic Session has been rejected. The order recites that the petitioner is a Guest Subject Specialist Teacher and has been engaged on honorarium basis for a period of ten months and after ten months if his services are satisfactory, he may be continued for another ten months but the fact remains that the engagement is only for ten months and the petitioner not being a regular teacher cannot claim benefit of Academic Session.
I do not find any error in the order, which may merit any further consideration by this Court.
The writ petition is, accordingly, dismissed.
Order Date :- 17.9.2019 SKM