Vijay vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 6246 ALL

Citation : 2023 Latest Caselaw 6246 ALL
Judgement Date : 27 February, 2023

Allahabad High Court

Vijay vs State Of U.P. Thru. Addl. Chief ... on 27 February, 2023

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 1803 of 2023
 
Petitioner :- Vijay
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Irrigation, Lko. And 3 Others
 
Counsel for Petitioner :- Sadhu Sharan Chaubey,Abha Srivastava,Rajesh Kumar Singh,Rishi Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned Standing Counsel for the State.

Present writ petition is filed by the petitioner claiming that he is working as a work charge employee/daily wager since the year 1980 and is entitled for regularization since 2.3.1989. In support of his claim, the petitioner has relied upon the award dated 30.4.1993 passed by the Industrial Tribunal-6th, U.P., Lucknow and judgment and order dated 30.1.2013 passed by this Court in Writ Petition No.5339 (SS) of 2019 wherein similar dispute is decided in favour of the petitioner therein.

Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.3-Executive Engineer, Unnao Division, Sharda Nahar, Unnao, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.3 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date, a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, present writ petition is disposed of.

[Vivek Chaudhary,J.]

Order Date :- 27.2.2023

Sachin