Kaushlendra Pratap Singh And 3 ... vs State Of U.P.Thru Its ...
2022 Latest Caselaw 16766 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 1691 of 2015
 

 
Petitioner :- Kaushlendra Pratap Singh And 3 Ors.
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Transport Civil Sectt.And Ors.
 
Counsel for Petitioner :- Rajeev Kumar Singh
 
Counsel for Respondent :- C.S.C.,Prabhu Ranjan Tripathi
 

 
Hon'ble Rajnish Kumar,J.

Heard Sri Rajeev Kumar Singh, learned counsel for the petitioners, learned Standing Counsel and Sri Prabhu Ranjan Tripathi, learned counsel for the respondent nos. 2 to 6 .

This writ petition has been filed challenging the order of oral termination and the orders passed by the Regional Arbitration Committees.

Learned counsel for the petitioners submits that other similarly situated persons have been re-engaged. Therefore the petitioners may be permitted to make a representation to the respondents for their re-engagement and the same may be directed to be considered within some stipulated period. He relies on a judgment and order dated 22.04.2013 passed in Civil Appeal No.4103 of 2013(Awadhesh Kumar Sharma versus U.P.S.R.T.C. and others). He also submits that the petitioners will not claim any benefit of their earlier services.

Learned counsel for the respondent nos. 2 to 6 has no objection to the request made by learned counsel for the petitioners.

In view of above, the writ petition is disposed of with liberty to the petitioners to make a fresh representation for their re-engagement to the respondent no.2. In case any such representation is moved within a period of two weeks from today, the same shall be considered and disposed of in accordance with law preferably within a period of three months from the date of submission of representation alongwith the certified copy of this order.

Order Date :- 11.11.2022

Akanksha