NEERA SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sarvesh Kumar Dubey, learned counsel for the petitioner and Sri Pankaj Khare, learned Addl. C.S.C. for the State-respondents.

(2.) By means of this petition the petitioner has prayed that the opposite parties be directed to give the benefit of the absorption of the petitioner in the Department of Child Development and Nutrient, Govt. of U.P., w.e.f., 20.12.2011, i.e., the date of promulgation of the Rules named as Uttar Pradesh Absorption of Surplus Employees of Uptron India Ltd. in Government Service Rules, 2011.

(3.) Learned counsel for the petitioner has apprised some facts which are relevant for the disposal of this writ petition that the present petitioner has filed W.P. No. 3806(SS) of 2015 ( Smt. Neera Saxena and others v. State of U.P. and others ) and the said writ petition was decided finally vide order dated 3.2.2016 extending the benefit of the order dated 29.5.2014 passed by this Court in W.P. No. 3316(SS)2013 which has been confirmed by the Division Bench in Special Appeal Defective No. 430 of 2014, the said order has been enclosed as Annexure no. 4 to the writ petition. Attention of the Court has been drawn towards the order being passed on the same date i.e. 3.2.2016 in W.P. No. 1771(SS)2013 ( Smt. Kiran Bajpai and 2 others v. State of U.P. and others ) whereby this Court has passed the same order in favour of Smt. Kiran Bajpai and two others.