REETA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel.

(2.) The petitioner, who was appointed as muster roll employee on Group D Post and promoted in the Work Charge establishment, has approached this Court by filing the present writ petition with the following main prayers:-

(3.) Learned counsel for the petitioner submits that in an identical case, a Division Bench of this Court has passed an order on 12.09.2019, which reads as under :