Ramesh Tomar And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 459 ALL

Citation : 2022 Latest Caselaw 459 ALL
Judgement Date : 4 April, 2022

Allahabad High Court

Ramesh Tomar And 4 Others vs State Of U.P. And Another on 4 April, 2022

Bench: Siddhartha Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 429 of 2022
 

 
Petitioner :- Ramesh Tomar And 4 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Syed Wajid Ali
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Siddhartha Varma,J.

Supplementary affidavit filed by the learned counsel for the petitioner is taken on record.

Petitioner no.1 was engaged as Seasonal Collection Amin on 26.06.1984, his services were regularized on temporary basis on 26.09.2011, thereafter his services were permanently regularized on 25.09.2017, ultimately he retired on 31.08.2021. Petitioner no.2 was engaged as Seasonal Collection Amin on 04.06.1985, his services were regularized on temporary basis on 05.10.2010, thereafter his services were permanently regularized on 25.09.2017, ultimately he retired on 31.08.2021. Petitioner no.3 was engaged as Seasonal Collection Amin on 13.01.1987, his services were regularized on temporary basis on 27.07.2010, his services were permanently regularized on 17.04.2013, thereafter he retired on 31.10.2018. Petitioner no.4 was engaged as Seasonal Collection Amin on 01.12.1996, his services were regularized on temporary basis on 27.11.2015, his services were permanently regularized on 04.01.2018 and he retired on 31.06.2021 and petitioner no.5 was engaged as Seasonal Collection Amin on 18.01.1994, his services were regularized as Collection Amin on 05.08.2016 and thereafter he retired on 31.12.2017.

The grievance of the petitioners is that their ad hoc/temporary services were not being taken into consideration for the calculation of their qualifying services. In this regard they have represented before the concerned authorities. The petitioners have relied upon the judgment of Kaushal Kishore Chaubey vs. State of U.P. reported in 2021(10) ADJ 628.

Under such circumstances, without going into the merits of the case, it is being directed that if the petitioners individually represent afresh before the respondent no.2, the District Magistrate, Bulandshahar within a period of 15 days from today then their representations shall be considered and decided within a period of two months thereafter.

With these observations, the writ petition is disposed of.

Order Date :- 4.4.2022

Asha