ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioners challenging the order dated 8.8.2007 by which the claim of the petitioners for regularisation in service has been rejected.

(2.) According to the petitioners, the petitioner no.1 was appointed in the Forest Department in the year 1989, i.e. on 1.2.1989 on the post of Cattle Guard as a daily wager. The petitioner no.2 was appointed in the year 1987 on the same post as a daily wager.

(3.) The case of the petitioners is that they have working continuously up to the commencement of U.P. Group 'D' Regularisation of Daily Wager Rules, 2001(hereinafter referred to as the Rules, 2001).