SHEELA DEVI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of mandamus to command the respondents to consider the case of the petitioner for regularisation and to pay her 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 considered 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 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 petitioner is eligible, her case for regularisation and to pay her regular salary shall be considered.

(3.) With the above observation, the writ petition is disposed of finally.