RAM KRISHAN DUBEY Vs. INSPECTOR GENERAL REGISTRATION

JUDGEMENT

(1.) In all the above petitions, common question i.e. (regularisation of the petitioners who claim to be appointed on daily wages by way of gap arrangement) lias been raised.

(2.) The above petitions can be placed in two groups. First group of petition was filed prior to the judgment and order dated 27th Sept., 1995 of the Supreme Court, dealing with this subject, in the case of Khagesh Kumar and Ors. v. Inspector General of Registration and Ors., reported in (1996) 1 UPLBEC 23 and second group of the petitions is one filed after the aforesaid decision of the Supreme Court- This Court granted interim orders in some of the writ petitions though in different terms. In the rest of the petitions, no interim orders were passed. These petitions have been pending for three to nine years approximately.

(3.) It is to be noted that by and large, reliefs claimed in these petitions cannot be granted since the order of regularisation has to be passed by the competent authorities in accordance with law and in terms of the judgment and order dated 27th September, 1995 in the case of Khagesh Kumar passed by the Apex Court read with subsequent order dated April, 1996 passed by the Apex Court in the matter or Inspector General of Registration, State of U.P. v. Awadesh, in Civil Appeal No. 79500 of 1996 (Arising out of Special Leave Petition No. 0173 of 1993, decided along with several other Civil Appeals (Copy annexed as Annexure 5 to the Writ Petition No. 2317 of 1997, Satish Kumar Pathak v. State of U.P. and Ors.).