Siyaram vs State Of U.P. And 2 Others
2024 Latest Caselaw 17381 ALL

Allahabad High Court

Siyaram vs State Of U.P. And 2 Others on 15 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:87646
 
Court No. - 37
 

 
Case :- WRIT - A No. - 7538 of 2024
 

 
Petitioner :- Siyaram
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Bijendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

Heard the counsel for the petitioner.

The present petition has been filed praying for the following relief : -

"I. Issue a writ, order or direction in the nature of mandamus commanding to the respondents to regularize the service of the petitioner under Uttar Pradesh Regularization of person working on daily wages or on work charge or on contract in Government Department on Group 'C' or Group 'D' post (outside the purview of the Utter Pradesh Public Service Commission rules 2016) after exempting any artificial break in the light of judgment passed by this Hon'ble Court in Janardan Yadav Case, Umesh Tiwari case and others."

The claim of the petitioner can be considered by the Divisional Forest Officer, Social Forestry Division, Jaunpur, i.e., respondent no. 3.

The writ petition is disposed of with a direction to theDivisional Forest Officer, Social Forestry Division, Jaunpur that in case, the petitioner files a representation before theDivisional Forest Officer, Social Forestry Division, Jaunpur, the same shall be decided by theDivisional Forest Officer and theDivisional Forest Officer shall ensure that appropriate action in accordance with law is taken within a period of four months from the date of filing the representation.

With the aforesaid direction, the writ petition is disposed of.

Order Date :- 15.5.2024

Vipasha