RAM KUMAR RAI Vs. STATE OF U P

JUDGEMENT

(1.) THERE is hardly any justification for not regularising the services of the petitioner who was appointed on January 1, 1980 as Class IV employee on daily wages. He has worked for about thirteen years with some artificial breaks.

(2.) THE petitioner's initial appointment was made in District Pratapgrah in the Department of Social Forestry. He worked there till April 30, 1981. From August, 1981 he has been working as a Tracer -cum -Record Clerk (Abhilekh Lipik) at Allahabad at the rate of Rs. 10/ - per day. He possessed the minimum requisite qualification for appointment as Forest Guard.

(3.) THE petitioner made a representation for his regularisation as Forest Guard. In the meantime he was reverted back to the post of Cattle Guard which entailed a financial loss. As a Forest Guard he was getting Rs. 678.20/ - per month. Now, he would be getting Rs. 450/ - per month as Cattle Guard. It has been stated that several posts of Forest Guard are still lying vacant. The petitioner who is otherwise eligible to be appointed, is not being considered for regular appointment.