SURESH SINGH Vs. DIRECTOR NORTH CENTRAL ZONE CULTURAL CENTRE ALLAHABAD
LAWS(ALL)-2000-1-130
HIGH COURT OF ALLAHABAD
Decided on January 24,2000

SURESH SINGH Appellant
VERSUS
DIRECTOR, NORTH CENTRAL ZONE CULTURAL CENTRE, ALLAHABAD Respondents

JUDGEMENT

M.Katju, J. - (1.) This writ petition has been filed against the impugned orders dated 13.1.1998 Annexures-25 and 26 to the petition. By the order dated 13.1.1998 Annexure-25 to the petition the post of Deputy Director (Public Relations) in the North Central Zone Cultural Centre, Allahabad was abolished. By the second order of the same date (Annexure-26 to the petition) the petitioner was given contractual appointment for two years from 1.12.1993 terminable at any point of time without any prior notice. It was also provided therein that on the expiry of the contract period, it will be in the sole discretion of the Executive Board of the North Central Zone Cultural Centre, Allahabad, to determine whether the contract should be renewed or not.
(2.) Heard learned counsel for the parties.
(3.) The North Central Zone Cultural Centre. Allahabad (hereinafter referred to as 'the Centre') was set up with a view to promote and preserve the cultural heritable of India. It is registered as a society under the Societies Registration Act. Its governing body consists of several persons mentioned fn paragraph 2 of the pelition. The finance of the centre is provided by the Central Government and participating State Government. The Director is an I.A.S. Officer.;


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