Lal Bahadur Ram vs State Of U.P. And Anr.
2021 Latest Caselaw 2779 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 53294 of 2016
 
Petitioner :- Lal Bahadur Ram
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Petitioner :- Sunil Kumar Srivastava,Dharmendra Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

Present writ petition is being preferred seeking following reliefs:-

"I. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 22.9.2016 passed by the District Magistrate, Sonebhadra (Annexure No.8 to this writ petition) .

II. Issue a writ, order or direction in the nature of mandamus directing the respondent concern to consider the petitioner rectifying the work period and decide the objection dated 11.7.2016 of the petitioner within a period specified by this Hon'ble Court.

III. Issue a writ, order or direction in the nature of mandamus directing the respondent concern for regularization on the post of Collection Ameen based upon the average percentage of recovery in pursuance of Government order dated 10.9.2012 within a period to be specified by this Hon'ble Court."

Learned counsel for the petitioner states that the petitioner has also filed the connected Writ A No.9250 of 2020 (Lal Bahadur Ram vs. State of UP and 3 others) seeking direction to the respondent to regularize him on the post of Collection Amin. By a separate order passed today, this Court has disposed of the aforesaid writ petition, asking the District Magistrate, Sonbhadra to consider his claim for regularisation in the light of the judgments passed by this Court in State of U.P. & Ors. v. Pankaj Srivastava, 2013 (11) ADJ 473 and Devki Nandan & Ors. v. State of U.P. & Ors., Writ Petition No.54923 of 2017 decided on 28.5.2018 within three weeks from the date of production of copy of this order.

In view of above, the present writ petition stands allowed and the impugned order dated 22.9.2016 is set aside.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicants alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 22.2.2021

RKP