Tribhuwan Rai vs State Of U.P. & Others
2012 Latest Caselaw 886 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 62043 of 2008
 

 
Petitioner :- Tribhuwan Rai
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Narendra Deo Upadhyay
 
Respondent Counsel :- C.S.C.,Ajit Kr. Singh
 

 
Hon'ble Devi Prasad Singh,J.

Heard learned counsel for the parties and perused the record.

The petitioner is working as daily wager since 1991. 

By means of instant writ petition, the petitioner has approach this Court under Article 226 of the Constitution of India for issuing a mandamus commanding the opposite parties no. 2 and 3 to regularize the service of the petitioner.

The petitioner has already submitted a representation dated 5.6.2008 before the opposite parties no. 2 and 3 with regard to regularization.

Accordingly, without entering into the merit of the controversy, opposite parties no. 2 and 3 are directed to consider the petitioner's case for regularization in accordance with law by passing a speaking and reasoned order, expeditiously say, within a period of four months from the date of production of certified copy of this order.  The decision so taken shall be communicated to the petitioner.

Subject to above, the writ petition stands disposed of.

Order Date :- 25.4.2012

Rizvi