TRILOCHAN PUNETHA Vs. PUBLIC SERVICE TRIBUNAL AND ORS.

JUDGEMENT

(1.) SINCE there is a common question of law and fact involved in all the petitions, therefore, all these petitions have been heard together and are being disposed of by this common judgment.

(2.) THE main controversy is in between the Adhoc Junior Engineers (hereinafter referred as 'Adhoc J.Es.), who were appointed by the State Government pursuant to the advertisement in the year 1983 and were regularized from the date of their initial appointments under the U.P. Regularization of Adhoc Appointments Rules, 1979 on 14 -02 -1990 and 27 -07 -1990 and the Directly Recruited Junior Engineers (hereinafter as 'Direct Recruits'), who were appointed through the Public Service Commission after the regularization of Adhoc J.Es.

(3.) THEREAFTER , the Direct Recruits filed a claim petition before the Tribunal under Section 4 of the Public Service Tribunal Act for seeking the following reliefs: