D N UNIYAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) <DJG>B.S.Verma, J.</DJG> This application has been moved on behalf of Shri D.N.Uniyal, the then Realization Officer in the office of the Official Liquidator U.P. Allahabad for compliance of the order dated 30-11- 1999 passed by the Allahabad High Court in O.L.R. No. 29 of 1990.

(2.) Relevant facts giving rise to the present application are that the applicant Mr. Dharma Nand Uniyal, who was earlier employed by the erstwhile State of Tehri Garhwal as a qualified Assistant since October 1947 with the Agricultural Bank of Garhwal, Narendra Nagar. Subsequently, the Bank went under liquidation. Mr. Uniyal was working as a Realisation Officer for the Bank. He came to the establishment of the Official Liquidator along with the assets and records, which were transferred to the Official Liquidator, attached to the High Court of Judicature at Allahabad. The services of D.N.Uniyal were to become part of the services of the State of Uttar Pradesh.

(3.) It appears that the State of Uttar Pradesh had neither taken any step to seek absorption nor the regularization of the services of Mr. Uniyal, while in the case of one Mahabir Prasad Kavi, who was also employed with the State of Tehri Garhwal, his services were regularized and he was absorbed into the services of the State of Uttar Pradesh. That being so, Mr. D.N.Uniyal made several representations to the State Government of Uttar Pradesh.