RAKESH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In all these writ petitions, the petitioners are the persons, who are claiming a writ of mandamus, whereby they have prayed for commanding the respondents for regularizing their services, as a consequence of their appointment which was under the U.P. Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974, though on a daily wage basis, which is contrary to the rules, and as per the law laid down by the Courts, in that regard.

(2.) Since all these writ petitions engage a common question of facts and law, hence for the purposes of brevity, with the consent for the counsel for the parties, they are being decided together. Short facts which are being dealt with in respect of each case are as follows:-

(3.) Hence the present writ petitions have been filed by the petitioners seeking a direction/order by way of a writ of mandamus commanding the respondents to consider the claim of the petitioners for regularization.