RAMESHWAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) BY means of this writ petition, the petitioner is challenging the order dated 21.03.2006 passed by the respondent No.4, i.e. Executive Engineer, Prantiya Khand, P.W.D., Ballia whereby the claim of the petitioner for regularisation w.e.f. February, 1983 has been considered in the light of the judgment and order dated 29.10.2005 passed in Writ Petition No.32813 of 1993, Rameshwar Pandey Vs. Executive Engineer and others but the same has been turned down on the ground that in February, 1983 no post of work agent was vacant.

(2.) AS per the petitioner, he was engaged as Work Agent in Prantiya Khand, P.W.D., Ballia on 01.07.1971 and retrenched from employment in December, 1974 but was again re -engaged vide order dated 10.05.1978, a copy of which is annexed as Annexure -1 to the writ petition. Another person, i.e. Sri Tarkeshwar Pandey, who was senior to the petitioner, was also engaged.

(3.) A process for regularisation of services of such employees of the Work Charge Establishment was commenced in pursuance of the letter of the Engineer -in -Chief dated 19.12.1979 against the posts which had fallen vacant on account of retirement, death, resignation and other reasons. The persons, who had completed three years of service after 01.03.1977, were eligible for being considered for such regularisation. A lot of correspondence took place, which have been brought on record by the petitioner.