Raghavjee Dubey vs State Of U.P. And 2 Others
2022 Latest Caselaw 1153 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 4427 of 2022
 

 
Petitioner :- Raghavjee Dubey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Raghwendra Prasad Mishra,Avneesh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Umesh Chandra Sharma,J.

The petitioner was after due selection appointed as part time Tube-well Operator on 11.08.1984 and joined the service on 01.10.1984. He was regularized on 28.05.1997. He retired on 31.12.2019. Petitioner is aggrieved by the fact that the service, which he had rendered as temporary/work charge employee was not being added to the period of service he had put in.

Learned counsel for the petitioners states that the cases of the petitioners covered by the judgment reported in (2019) 10 SCC 516, Prem Singh Vs. State of U.P. and Others.

In this regard the petitioner may separately once again represent his case before the respondent No. 3, Executive Engineer, Tube-well Division-I, Deoria afresh within a period of one month. If such representations are filed along with certified copies of this order, they shall looked be into and decided in accordance with the law laid down in the judgement reported in (2019)10 SCC 516, Prem Singh vs. State of U.P. and Others within a period of two months, thereafter, unless there is any legal impediment.

With these observations the writ petition is, accordingly, disposed of.

Order Date :- 11.4.2022

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