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The Allahabad High Court recently observed that employees of state entities cannot always invoke Article 226 jurisdiction to obtain reliefs in cases protesting the termination of their services.
A Division Bench comprising of Justice Sudhir Agarwal and Ifaqat Ali Khan clarified that the extent of exercising the writ petition depends on whether the employee’s service conditions are governed by a statue or if it is simply in the nature of a contract.
The court expressed this while contesting a case brought by two former Central Uttar Pradesh Gas Limited (CUPGL) employees terminated from service after an allegation of financial and operational irregularities, by giving them one month salary in lieu of the notice period.
The respondent was represented by Advocates Pranjal Mehrotra, Siddhartha and Yashovardhan swarup. Advocates Pushkar Mehrotra, NK. Singh and Sameer Sharma appeared for the petitioners.
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