KRISHNAVATAR SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri D. S. Srivastava, counsel for the petitioner and Sri S. S. Sharma, standing counsel appearing for the respondents.

(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties the writ petition is being finally decided.

(3.) This writ petition has been filed by the petitioner praying for issue of a writ, order or direction in the nature of certiorari quashing the order dated 16th August, 1990, passed by the Executive Engineer, Rural Engineering Services, Banda Division, Banda. The aforesaid decision was taken in pursuance of the direction issued by the Chief Engineer that in the office no work charge employees or daily wage employees be allowed to continue.