STATE OF U. P. Vs. SHYAM LAL

JUDGEMENT

(1.) Heard Sri Dileep Kumar Gautam, learned counsel for the petitioner/review petitioner and learned standing counsel for the opposite parties.

(2.) This review petition has been filed by the petitioner-respondent in special appeal, seeking a review of the judgment and order dated 19.04.2016 passed by a co-ordinate Bench in Special Appeal (D) no. 147 of 2016.

(3.) The petitioner with respect to his grievance that he was being treated as Seasonal Collection Amin filed W.P. No. 425 (SS) of 2011 (Shyam Lal vs. State of U.P. and Ors.) for direction to the opposite parties to treat him as regular Collection Amin w.e.f. 03.07.1986, claiming the benefit of the judgment dated 19.08.2006 passed in W.P. No. 4031 (SS) of 2001 (Pratap Narain Pandey vs. State of U.P. and Ors.). In Pratap Narain Pandey, this court had quashed the order dated 19.09.2000 impugned therein and had directed the authorities to allow the petitioner of that writ petition to work as Regular Collection Amin since 05th June, 1986 for the purposes of seniority etc, except the salary for the period during which he did not work. The review petitioner was extended the same benefit vide order dated 09.09.2011 but in the Special Appeal, the judgment dated 09.09.2011 was set aside and the Writ Petition No. 425 (SS) of 2011 was dismissed after condoning the delay. The Special Leave Petition filed by the review petitioner was dismissed on 29.07.2016 by Hon'ble Supreme Court.