STATE OF UTTARAKHAND Vs. RAMESH CHANDRA JOSHI

JUDGEMENT

(1.) Heard Mr. B.S. Parihar, learned Standing Counsel for the State Government, and Mr. Alok Mahra and Mr. Manish Bisht, learned Counsel for the respondents.

(2.) This writ petition is filed by the State of Uttarakhand seeking a writ of certiorari to quash the order of the Public Services Tribunal, Uttarakhand in Claim Petition no.30/NB of 2008 dated 18.10.2011. The petitioner herein was the first respondent before the Tribunal. They have invoked the jurisdiction of this Court aggrieved by the order of the Public Services Tribunal allowing the claim petition, and in setting aside the order impugned therein dated 11.10.2003.

(3.) Facts, to the limited extent necessary, are that the first respondent herein was appointed as a Junior Engineer on daily wages on 24.09.1985 pursuant to which he joined service on 12.12.1985. The Government of Uttar Pradesh issued G.O. dated 24.10.1989 seeking to regularize the services of such of those daily wage employees who had completed 240 days of services in the previous three calendar years. A similar G.O. was issued thereafter on 01.02.1992. The petitioner herein issued G.O. dated 01.08.1992 to the effect that the services of the daily wage employees would not be engaged thereafter. The services of the first respondent was not regularized pursuant to the G.O. dated 24.10.1989 and G.O. dated 01.08.1992.