GOPAL RAM Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) P.C. Verma, J. This writ petition has been filed by the petitioners seeking a writ of mandamus to command the respondents to consider the case of the petitioners for regularisation and to pay them regular salary as is being paid to the regular employees of the Department. The similar grievance raised by the other daily wager employees of the Forest Department was consider by the High Court, Allahabad, in which the High Court, Allahabad directed the Department to frame a scheme for regularisation of daily wagers, against which the State of Uttar Pradesh approached the Hon'ble Apex Court. The Hon'ble Apex Court passed by the following order :

(2.) IN view of the aforesaid direction of the Hon'ble Supreme Court, the respondents are directed that if the scheme has been framed and if the petitioners are eligible their case for regularisation and to pay them regular salary shall be considered. With the above observation, the writ petition is disposed of finally. Writ petition disposed of.