RAJEEV AWASTHI Vs. STATE OF U P
LAWS(ALL)-2003-9-4
HIGH COURT OF ALLAHABAD
Decided on September 05,2003

RAJEEV AWASTHI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents




JUDGEMENT

Rakesh Tiwari, J. - (1.)Heard the Counsel for the parties and perused the record.
(2.)The petitioners are agriculture graduates and are enrolled in the Employment Exchange. They were appointed by the District Horticulture Officer, Shahjahanpur, respondent No. 2 on contract basis on a project under Sunishchit Rozgar Yojna run by the Horticulture Deptt. in different blocks of the District Shahjahanpur. Letter of Contract is as under : ..(Vernacular Text Deleted)..
(3.)The State Government by means of letter dated 17th September, 1998 directed that expenditure on the persons appointed under Sunishchit Rozgar Yojna should not be made from the funds allocated to Horticulture Department for payment of salary to its regular employees. In pursuance of the letter dated 17.9.1998, respondent No. 2 terminated services of the petitioners.


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