LAWS(ALL)-2020-1-385

ASHOK KUMAR SRIVASTAVA Vs. STATE OF U.P.

Decided On January 21, 2020
ASHOK KUMAR SRIVASTAVA Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Sameer Kalia, Advocate who appears for the petitioners along with Sri Srideep Chatterjee, Sri Alok Sharma, learned Addl. Chief Standing Counsel for the Respondent Nos. 1 and 2 and Sri Shailendra Singh Chauhan, learned counsel for the respondent Nos. 3 and 4.

(2.) The subject matter of the present writ petition broadly relates to the regularization of services of the petitioners on the Group 'D' posts.

(3.) It is stated that the petitioners earlier approached this Court by means of the Writ Petition Nos. 6755 (S/S) of 2012, 6756 (S/S) of 2012, 6758 (S/S) of 2012 and 7043 (S/S) of 2012 challenging the Government Order dated 23.07.2012, whereby State Government directed to terminate the services of the persons, who had been illegally engaged, with consequential relief to allow the petitioners to work and discharge their duties on their respective posts. On the strength of interim order the petitioners were allowed to work. Subsequently, vide judgment(s) and order(s) dated 02.02.2018 and 24.5.2018, the writ petitions filed by the petitioner were dismissed, against which, Special Appeal (Defective) No.114 of 2018, Special Appeal (Defective) No. 158 of 2018 and Special Appeal (Defective) No. 338 of 2018 were filed, wherein status-quo was directed to be maintained in respect of the petitioners.