LAWS(ALL)-2013-4-84

DHIRENDRA SINGH BHADAURIA Vs. STATE OF U.P.

Decided On April 10, 2013
Dhirendra Singh Bhadauria Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Shri Kapil Dev, learned Senior Advocate assisted by Sri Ashwani Kumar, learned counsel for the petitioner, Shri Abhinav Narain Trivedi, learned Addl. Chief Standing Counsel and perused the record.

(2.) With the consent of the learned counsel for the parties, Writ Petition No.1022 (SS) of 2013 " Dhirendra Singh Bhadauria vs. State of U.P. & Others", Writ Petition No.1282 (SS) of 2013 "Jawahar Lal vs. State of U.P. & Ors. & Ors.", Writ Petition No.1279 (SS) of 2013 "P.C.Gupta vs. State of U.P. & Ors.", and Writ Petition No.1286 (SS) of 2013 "V.P.Singh Chauhan vs. State of U.P. & Ors." are being heard together and decided by common judgment.

(3.) Shri Dhirendra Singh Bhadauria, petitioner was appointed on the post of Junior Engineer (Civil) on ad-hoc basis in the Irrigation Department, State of U.P. Subsequently, in the year 1982, he was selected by the U.P. Public Service Commission on the post of Junior Engineer (Civil) and in the year 1984, confirmed in the said capacity.