Rajasthan High Court - Jaipur
Amit Sharma vs Rajasthan Skill And Livelihoods Devp ... on 16 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 7211 / 2017
Amit Sharma S/o Shri Panna Lal Odichya, by Caste Brahmin,,
Aged About 30 Years, Ojha Mauhala, Raipur. Bhilwara (raj.)
----Petitioner
Versus
1. Rajasthan Skill and Livelihoods Development Corporation
Through Its Managing Director,, J-8-A, EMI Campus, Jhalana
Institutional Area, Jhalana Doongri, Jaipur.
2. Accenture Pvy Limited Through Its Director,, 6th Floor DLF
Centre, Sansad Marg, New Delhi
3. Vision India Staffing Pvt. Ltd. Through Its Director,, B-12,
Sector-67, Noida, U.P.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr.Punit Singhvi _____________________________________________________ HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 16/05/2017 The petitioner by way of this writ petition has challenged the order dated 26th May, 2016 whereby his services were dispensed with by respondent No.3 on completion of his contract. As per the terms of the appointment letter (Annexure-2), it is noted that the same was issued by respondent No.3. There is no brevity of contract between the petitioner and respondent No.1.
The respondent No.3 is private organization and the impugned order has been passed by it. It has not been shown as (2 of 2) [CW-7211/2017] to how respondent No.1 has control on respondent No.3. The respondent No.3 a prviate party having no connection with the affairs of the State or an authority under the State which may come within the ambit of Article 12 of the Constitution. This Court is satisfied that this writ petition would not lie as against the private organization and the petition, being wholly misconceived, is accordingly dismissed.
(SANJEEV PRAKASH SHARMA)J. Anu/71