SATENDRA DEO SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) Admittedly, the petitioners were working as Casual Labours in the Workshop of Public Works Department, Provincial Division, Azamgarh. Their services have been terminated. They alleged that they have completed continuous services of more than 240 days and pray that order dated 1.6.93 terminating theirs services be quashed and the respondents be directed to regularize their services. In Para 11 of the writ petition it has been alleged that the sole purpose of retrenching the petitioners is to prevent the regularization their services and to recruit new personnel for the purpose as is evident from the directions issued by respondent No. 3 and contained in circular issued by respondent No. 2. In Para 13 of the writ petition it has been alleged that the petitioners have no other efficacious and alternate remedy except by way of this writ petition before this Court under Article 226 of the Constitution of India.

(3.) This petition was filed on 6.9.93. No stay was granted to the petitioners.