Lal Bahadur And 7 Others vs State Of U.P. And 4 Others
2021 Latest Caselaw 4302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 2537 of 2021
 

 
Petitioner :- Lal Bahadur And 7 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ganesh Datt Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioners and learned Standing Counsel for the State respondent.

Petitioners are before this Court with a request commanding the respondents to prepare a list of eligibility on the basis of seniority of daily wage employee as required under Rule-4 of Uttar Pradesh Regularisation of Daily Wages Appointments on Group-D Posts Rules, 2001 and further consider the regularisation of the petitioners on 21.12.2001 and thereafter regularise them from the date their juniors have been regularised.

In support of his submissions, learned counsel for the petitioners has placed reliance upon the judgment and order dated 12.1.2011 passed in Writ A No. 66820 of 2006 (Ram Dayal Vs. State of U.P. And Others) and the Division Bench judgment passed in Special Appeal No. 504 of 2013 (State of U.P. And Others Vs. Ram Dayal And Others).

In view of the above, on consent and without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally asking the petitioners to move an appropriate application/ representation before the competent authority i.e. respondent no. 5 ventilating their grievance within two weeks from today and in case any such representation is being preferred, definitely, the same would be looked into, examined and remedied in the light of aforesaid dictum within two months thereafter.

Order Date :- 22.3.2021

A.K.Srivastava