RAM KRIPAL PATEL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) The petitioner has filed the present writ petition for direction in the nature of mandamus commanding the respondents to pay the arrears of wages to the petitioner with effect from 1.9.1991 till date and to pass necessary formal appointment letter appointing him as Office Assistant and further regularize him against vacancy to be caused in future.

(3.) The brief facts of the case are that the petitioner was working in the Accounts Section of respondent University with effect from 1.9.1991 on the basis of alleged instructions of some officers of the Accounts Branch/the Registrar of the University as daily wager.