MEWA LAL Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners were employed for certain period in 1991-92 Census Department for the purpose of census and on the basis of said work for certain period they are claiming absorption/adjustment in the suitable Government Department after relaxation of age and have sought a writ of certiorari for quashing the orders dated 08.12.2009 and 29.12.2009 whereby the said request of the petitioners has been declined.

(2.) It is contended that in similar circumstances some other persons have been regularised/absorbed and certain provisions have been made by the State Government for absorption of retrenched employees which would apply to the petitioners also hence they are entitled for the said benefit.

(3.) The claim and submission is thoroughly misconceived. In my view the petitioners cannot succeed and this writ petition has to fail.