Allahabad High Court
Santosh Singh vs Director State Project 'Mahila ... on 9 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 4588 of 2010 Petitioner :- Santosh Singh Respondent :- Director State Project 'Mahila Samakhya'Lucknow And Others Petitioner Counsel :- Jagdish Prasad Maurya Respondent Counsel :- C.S.C.,Manoj Kumar Tiwari Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner and Sri Manoj Kumar Tiwari, who has filed power on behalf of opposite parties no.1 and 2.
Submission of learned counsel for the petitioner is that various interim orders have been passed by this Court and it has been found by this Court that contractual employees cannot be replaced by another contractual employee and, therefore, the petitioner shall be allowed to continue by way of interim order.
Counsel for the opposite parties no.1 and 2 on the basis of instructions states that petitioner's working was not found to be satisfactory on account of which a decision was taken not to continue the petitioner any further. The instructions also go to indicate that the petitioner has indulged in misbehaving with the adolescent girls and he has also been indulged in forging the signatures.
Considering the aforesaid facts, this Court is of the view that the report submitted against the petitioner is of such nature on account of which he cannot be allowed to continue any further. Hence, no interference is required by this Court.
Writ petition is devoid of merit. It is accordingly dismissed.
Order Date :- 9.7.2010 Rao/-