SIYA RAM YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Sri D.S.P. Singh, learned counsel for petitioner and Sri Chandra Shekhar Singh, learned Addl. Chief Standing Counsel appearing for respondents were heard. Since pleadings are complete, as requested and agreed by learned counsels for parties, this Court proceed to decide this matter finally under the Rules of the Court.

(2.) Writ petition is directed against the order dated 26.6.2006 passed by respondent no. 1 and 17.11.2006 passed by respondent no. 2. Copy of the order dated 26.6.2006 is not on record. The order dated 17.11.2006 is Annexure 24 to writ petition and thereby the petitioner has been terminated since he could not be regularized under the provisions of U.P. Regularization of Daily Wages Appointment on Group 'C' Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 (hereinafter referred to as "1998 Rules").

(3.) The facts in brief, giving rise to present dispute, may be narrated as under.