AMAR NATH CHAUDHARY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel.

(2.) The brief facts of the case are that the petitioners were engaged as daily wagers in the office of Executive Engineer, Provincial Division, Gorakhpur as well as in Basti. Their services have been regularised under the Uttar Pradesh Regularization of Daily Wages Appointment on Group "C" Posts Rules, 2001 and they have been appointed as regular employees by various orders. The petitioners are claiming that their period of service prior to regularization be added in the service and the consequential benefits like higher pay-scale be provided as per the Government Orders.

(3.) The question for consideration is whether the period of service, when they have worked as daily wagers, be added in the service after the regularization and the consequential benefits, like higher pay-scale, be provided as per the Government Orders.