AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner was working on contract basis as a ''Safai Nayak'' in the office of Nagar Palika Parishad, Manglour, District Haridwar. The services of the petitioner were outsourced through an agency known as "Uttarakhand Purva Sainik Kalyan Nigam Ltd." (in short ''UPNL''). On 28.10.2016, a decision was taken in the Board Meeting of Nagar Palika Parishad by which the services of the petitioner were discontinued. Hence the present writ petition.
Heard learned counsel for the petitioner and perused the record.
The petitioner has not shown any provision before the Court, which suggests that he has any right to continue on the said post. Admittedly, the petitioner was engaged through outsourcing agency i.e. UPNL and he does not have any right or any claim to continue on such post.
The writ petition filed by the petitioner has absolutely no merit and is liable to be dismissed.
Accordingly the writ petition is hereby dismissed in- limine.