Chhote Lal And 4 Others vs State Of U.P. And 3 Others
2014 Latest Caselaw 1527 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34779 of 2013
 

 
Petitioner :- Chhote Lal And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ravindra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

The petitioners have prayed for a writ of mandamus  commanding  the respondents to consider their  case for regularization of their services  in accordance with the provisions of U.P. Regularization of Daily Wages Appointment  on Group D Posts Rules, 2001.

Learned counsel for the petitioners submits that the claim of the petitioners is covered  under the aforesaid Rules.

Without entering into the merits of the case, opposite parties are directed to consider the claim of the petitioners  for regularization of their services in accordance with law. For that purpose, the petitioners are permitted  to make representation within one month from today . In case, such a representation is made , the same shall be considered by respondent no.4 within a period of four months from the date such representation is made alongwith  a certified copy of this order.

 With the above directions , the writ petition is disposed of.

Order Date :- 5.5.2014

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(Attau Rahman Masoodi J. )