- (1.) Heard Sri Ashok Khare, Senior Counsel assisted by Sri Siddharth Khare, learned counsel for appellant and learned Standing Counsel for State-respondent.
(2.) This intra Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952) has arisen from judgment dated 02.04.2019 passed by learned Single Judge, dismissing petitioner-appellant's (hereinafter referred to as 'Appellant') Writ Petition No.1374 of 2019 holding that appellant's appointment was contractual engagement, therefore, he has no right to seek mandamus for continuance in service, after placing reliance upon a Division Bench judgment in Rajesh Bhardwaj Vs. Union of India and Others, Writ-A No.54840 of 2014.
(3.) Sri Ashok Khare, Senior Advocate contended that impugned order of termination passed by authority concerned infact shows that it is not an order of termination simplicitor, but a punitive order and it will disqualify appellant for future employment, therefore, without holding enquiry in accordance with law, petitioner could not have been terminated.;