PRAVEEN KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned Standing Counsel appearing for the Respondent No.1 as well as Mr. Shad Khan, learned counsel appearing for the Respondents No.2 and 3.

(2.) Petitioner, through the present writ petition, has challenged the order dtd. 15/2/2023 passed by the District Basic Education Officer, Kasganj, whereby case of the petitioner for treating him to be regularly appointed with effect from the date of his initial appointment, has been rejected. Petitioner through the present writ petition has also prayed for a direction from this Court thereby commanding the respondents to treat the petitioner's appointment to be a regular appointment from the date of his initial appointment and also to pay the consequential service benefits to him.

(3.) Facts of the case, in brief, are that the petitioner was initially appointed as Class IV employee on a consolidated pay of Rs.2550.00 per month vide appointment order dtd. 18/8/2004 passed by the Deputy Basic Education Officer, Etah. The petitioner, pursuant to his appointment order dtd. 18/8/2004 started working on his post and was paid consolidated salary.