Durgawati Singh And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 13221 ALL

Citation : 2022 Latest Caselaw 13221 ALL
Judgement Date : 15 September, 2022

Allahabad High Court

Durgawati Singh And 2 Others vs State Of U.P. Thru. Prin. Secy. ... on 15 September, 2022

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - A No. - 6039 of 2022
 

 
Petitioner :- Durgawati Singh And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Basic Education Lko. And 2 Others
 
Counsel for Petitioner :- Durga Prasad,Vijai Bahadur Ram
 
Counsel for Respondent :- C.S.C.,Sarvesh Kumar Dubey
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioners are erstwhile employees of the Sarva Siksha Abhiyan of the Government of U.P. which has now been abolished.

The claim herein is for absorption on any regular post in any department under the State Government. Reliance is placed on a judgment of this Court Writ A No. 38477 of 2016 rendered on 21.04.222. This Court has considered this very issue in a similar matter bearing Writ A No. 3068 of 2022 and has disposed of the said petition on 25.05.2022 in the following terms:

"Be that as it may, the said judgment contained direction to the State of U.P. to formulate a policy for absorption of the petitioners therein who were working in the non-formal education scheme as Instructors within six months and absorb them in any department of the State Government and pay them their regular salary as per their eligibility and ability keeping in view their long service and more than 20 years period lost thereafter in pursuing litigation before this Court. This judgment takes note of a judgment of Hon'ble the Supreme Court in Civil Appeal No. 3751 of 2021 against the order of the Patna High Court for rehabilitating Supervisors working in the scheme of non formal education, etc.

In view of the above, it is provided that if any scheme is formulated by the State of U.P., if at all, then the claim of the petitioners shall also be considered accordingly in terms thereof keeping in mind the aforesaid judgment.

The petition is disposed of."

Counsel for the State has no objection if the writ petition is disposed of in the same terms.

This writ petition is disposed of in terms of the judgment dated 25.05.2022 quoted hereinabove.

[Rajan Roy, J.]

Order Date :- 15.9.2022

Santosh/-