- (1.) Heard Sri Ram Sagar Yadav, learned counsel for the petitioner.
(2.) The petitioner claims to have been appointed as a Faculty in the institution on the post of a Full Time Instructor for imparting computer courses. The services of the petitioner have been dispensed with, and aggrieved, the petitioner is before this Court.
(3.) The background in which the petitioner's engagement came to be made in the Institution in question is that the State Government came up with a scheme of providing free computer education, instructions and training in Intermediate Colleges recognized under the U.P. Intermediate Education Act, 1921 for which purpose the State Government through the Director of Education proceeded to engage Private Agencies and the same was outsourced in terms of the agreement dated 20th of December, 2010. A copy of the said agreement between the Director of Education and the Uttar Pradesh Development System Corporation Limited, Uptron Building, Second Floor Gomti Nagar Lucknow and other Telecommunications Consultants India Limited has been placed before the Court.;