RAM BHUWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Chandra Dwivedi, learned counsel for the petitioners and learned Standing Counsel for the respondents.

(2.) By means of the present writ petition, the petitioners have prayed for issuance of direction in the nature of certiorari, quashing the impugned order dated 5.1.2016, passed by the respondent No.4 (Annexure-7 to the writ petition) with the further prayer to issue direction to the respondents to permit the petitioners to work as daily wagers in the forest department and to pay them regular minimum wages in pursuance to the order dated 22.9.2015 and 24.9.2015.

(3.) Vide an earlier order passed by this Court, time was allowed to the learned Standing Counsel to file counter affidavit with the direction that the petitioners shall continue to discharge their duties as daily wagers in the department.