VANSHRAJ SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Singh, learned counsel for the petitioner and Sri Pratyush Tripathi, learned Additional Chief Standing Counsel.

(2.) By means of the present writ petition, the petitioner has assailed the order dtd. 13/7/2016 passed by the Chief Conservator of Forest, Southern Region, U.P., Allahabad, by which the representation of the petitioner dtd. 23/4/2016 has been rejected. The petitioner has further prayed for a direction to the opposite party nos. 1 to 5 to provide seniority to the petitioner from February 1994.

(3.) It would be apt to refer the brief facts of the case for adjudication of the case in hand. Initially, the petitioner was engaged on daily wage basis on the post of Driver in the Forest Department. He approached this Court by means of Writ Petition No.307(S/S) of 1994 claiming his regularization. The interim order was passed in the writ petition on 21/1/1994, by means of which it was provided that the opposite parties shall consider the matter of regularization of the petitioner and the petitioner shall be paid salary in the regular scale of pay as admissible to the driver until further orders. In pursuance thereof, a Selection Committee was constituted and in pursuance of the report of the Selection Committee, the petitioner was appointed on the post of driver by means of the order dtd. 25/1/1995 in the pay scale of 950-1500 and he was paid the regular salary by the Divisional Director, Social Forestry Division Pratapgarh. The said order was passed subject to final outcome of the pending writ petition. The services of the petitioner were confirmed vide order dtd. 6/2/2009. The aforesaid writ petition was dismissed for want of prosecution on 18/1/2013.