AI Structured Summary
Not yet generated for this judgment
Judgment
Ajay Kumar Tripathi, CJ
Writ petition of the appellant was dismissed by the learned Single Judge when he raised a grievance against his disengagement or removal from the
post of Manager/Expert (Skill & Livelihood).
The learned Single Judge held that since the appellant was an appointee of a private company, who was hired by the said private company on
contract basis for a period of one year, the disengagement of the appellant cannot be said to be a case, which is required to be entertained under
Article 226 of the Constitution of India, as the private company is not amenable to the writ jurisdiction in relation to the dispute.
The learned Single Judge, however, has given liberty to the appellant to take recourse to law otherwise.
Having examined Annexure - P/3, annexed with the writ petition, which is a letter of appointment, we are satisfied that the learned Single Judge has
committed no error in law.
In the result, the writ appeal, being devoid of merit, is liable to be and is hereby dismissed.