Sri Nath Tewari vs State Of U.P. Thru Prin. Secy. ...
2019 Latest Caselaw 609 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- MISC. SINGLE No. - 6927 of 2013
 

 
Petitioner :- Sri Nath Tewari
 
Respondent :- State Of U.P. Thru Prin. Secy. Deptt. Of Forest & 3 Others
 
Counsel for Petitioner :- Sanjeev Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the opposite parties.

Submission of the learned counsel for the petitioner is that the petitioner was engaged as daily wager in July 1990 by the department of Forest by the opposite party no.3 and continued upto June 1991. Thereafter, he was again engaged in 1991 by the opposite party no.3 on monthly basis on the post of 'Kalasi' and he continued to perform his duties upto 1994.

Learned counsel for the petitioner had drawn attention of this Court to the reply submitted by the State Government in its counter affidavit of paras 3 and 4 of the writ petition. No reply has been given by the State Government to the averments made in paras 3 and 4 o the writ petition.

However, learned Standing Counsel submits that a clear finding of fact has been given by the Labour Court that the petitioner has cited the proof that he has continued 240 days in a calender year.

At this stage, learned counsel for the petitioner has submitted that copies of statement and evidence let by him before Labour Court could not be procured.

In such circumstances, let the record of Labour Court be placed before this Court on 25.03.2019.

List on 25.03.2019.

Order Date :- 6.3.2019

psd