NAGAR NIGAM GHAZIABAD Vs. STATE OF U P

JUDGEMENT

(1.) The Respondent Nos. 5 to 30 (the contesting Respondent) are daily wagers working with the Nagar Nigam, Ghaziabad (the Nigam). They filed WP No. 40103 of 2002 for a direction to regularise their services and to pay them minimum pay scale as admissible to the regular employees.

(2.) The writ petition has been allowed by the single Judge on 1.8.2006 with a direction to the State Government to sanction the post for regularising them and to give them all allowances corresponding to the regular employees. Hence, the present special appeal by the Nigam.

(3.) The Division Bench of this Court while entertaining the special appeal has also granted an interim order on 29.8.2006 staying the operation of the judgment of the single Judge. Thereafter the appeal was admitted on 28.7.2010. Now the appeal has come for final hearing.