Allahabad High Court
Rama Kant Pandey vs State Of U.P.Thr.Secy Lok Nirman ... on 27 July, 2023
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2023:AHC-LKO:49496
Court No. - 5
Case :- WRIT - A No. - 3094 of 2007
Petitioner :- Rama Kant Pandey
Respondent :- State Of U.P.Thr.Secy Lok Nirman And 4 Ors.
Counsel for Petitioner :- A.M.Tripathi
Counsel for Respondent :- C.S.C.
Hon'ble Irshad Ali,J.
1. Heard learned counsel for the petitioners and learned Additional CSC for respondent - State.
2. By means of present writ petition, the petitioners have made following prayer:
"i) to issue a writ, order or direction in the nature of mandamus directing the opposite parties to consider the case of the petitioners for payment of regular pay scale and other service benefits on the post in question.
ii) to issue a writ, order or direction in the nature of mandamus commanding / directing the opposite parties to provide all service benefits to the petitioners, which are being provided to regular employees working in the same cadre in the department.
iii) to issue any appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the nature and circumstances of the case.
iv) to award the cost of the writ petition in favour of the petitioners."
3. Factual matrix of the case is that all the petitioners have completed more than 15 to 20 years of service with the respondents on the post of Electrician cum Helper and they have been appointed on 26.04.1985, 26.04.1985, 26.01.1986, 26.03.1986, 26.06.1986, 26.08.1986, 26.09.1988, 26.12.1988, 26.07.1989 and 26.09.1990 and since then they are continuously working with the respondents on their respective posts on daily wage basis.
4. The State Government to adopt uniform policy with regard to all employees whether they are working on daily wage basis or regular basis like the petitioners, are also entitled to all emoluments and service benefits like others and in pursuance of the said order with regard to their adjustment, no action has been taken by the respondents.
5. The law settled by this Court with regard to regularization in view of sufficient length of service and they have to regularize the services of the petitioners in true sense without rejecting their cases due to non availability of post and other things and it is presumed that if they are working form last 15 to 20 years, the work and post both are available with the respondents.
6. Hon'ble Apex Court has passed orders and judgments with respect to daily wage employees for providing the minimum of pay scale. The petitioners made several representations to respondents for redressal of their grievances but all are in vain including the last representation made by them for the said purpose.
7. Submission of learned counsel for the petitioners is that in case direction is issued to the respondents for consideration of claim of the petitioners for regular appointment, ends of justice would be met.
8. He next submitted that there is no justification on the part of respondents in sitting tight over the matter and in not taking decision in regard to claim setup by the petitioners. He submitted that the act and action of the respondents is illegal, arbitrary and discriminatory in nature in not paying regular pay scale and other service benefits to them.
9. On the other hand, learned Additional CSC for respondent - State submitted that in case claim setup by the petitioners is lying pending considering before the respondent No.2 - Engineer in chief, Lok Nirman Vibhag, Nirman Bhawan, Lucknow, he shall consider the same and pass appropriate order within a reasonable period.
10. I have considered the submissions advanced by learned counsel for the parties and perused the material on record.
11. On its perusal, it is evident that the matter of the petitioners is subjudiced for regular pay scale as well as regularization before respondent No.2 - Engineer in Chief for 25 to 30 years and no order whatsoever has been passed.
12. In view of above, there shall be no justification in keeping the writ petition pending anymore.
13. Accordingly, this writ petition is finally disposed of with a liberty to the petitioners to file a fresh comprehensive representation ventilating their grievances in regard to regularization and regular pay scale before respondent No.2 within two weeks from today. In case such a representation is filed, the same shall be considered and appropriate reasoned and speaking order shall be passed within a period of six weeks from the date of production of a certified copy of this order.
Order Date :- 27.7.2023
Adarsh K Singh
