KRISHNA PRASAD Vs. STATE OF U P

JUDGEMENT

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

(2.) The petitioners were working as daily wagers prior to June, 1991. The petitioners claim their regularization of service under the U.P. Regularisation of Daily Wages Appointment on Group D Post Rules, 2001 (hereinafter referred to as the 'Rules 2001').

(3.) The contention of the petitioners is that they fulfill all the conditions of the Rules 2001 and are eligible to be regularized. The names of the petitioners have not been considered for regularization because they are getting the minimum of pay scale as per order of this Court, in view of the Circular dated 24.6.20011.