STATE OF UTTAR PRADESH Vs. PRAHALAD SINGH

JUDGEMENT

(1.) On mentioning, the matter is taken on Board.

(2.) Ms Aishwarya Bhati, Additional Solicitor General appearing on behalf of the petitioner submits that in pursuance of the order of the High Court dtd. 5/10/2017 in Special Appeal No 767 of 2004, a Committee of three officers was constituted to enquire into the validity of the order of regularization of 392 Registration Clerks. The Committee in its report dtd. 8/8/2018 concluded that there was no irregularity in the decision to regularize 392 daily wage Registration Clerks. A contempt petition was thereafter dismissed by the High Court on 29/11/2018 and a Special Leave Petition against the order of the High Court was dismissed on 8/3/2019.

(3.) In this backdrop, it has been submitted that the impugned order of the High Court requiring the presence of the Chief Secretary of the Government of Uttar Pradesh is not warranted.