ANAND KUMAR KASERA Vs. STATE OF U P

JUDGEMENT

(1.) Petitioners have approached this Court challenging the order dtd. 14/2/2021 passed by respondent no.4-Executive Officer, Nagar Palika Parishad Mirzapur. By the said order the Executive Officer has rejected the application for regularization of services filed by the petitioners under Regularization Rules of 2016 on the ground that though, admittedly, petitioners were appointed prior to 31/12/2001, that is, the cut off date of Rules of 2021, but they continued till year 2013 as contract employees. Thereafter, from the year 2013 they are engaged as employees through service provider agencies and they continue to function till date. But, since their services after 2013 were through service provider agencies, hence, they are not entitled for regularization.

(2.) Learned counsel for petitioner submits that the claim of the petitioners is illegally rejected.

(3.) I have considered submissions of learned counsel for parties and perused the material available on record.