NIKHIL SAXENA Vs. U P JAL NIGAM

JUDGEMENT

(1.) Heard Mr. Prashant Chandra, Senior Advocate, assisted by Mr. Shashank Bhasin, Mr. Niraj Kumar Srivastava and Mr. Vivek Raj Singh, Mr. Ashok Kumar Verma, Mr. A.N. Singh, Mr. Upendra Nath Mishra, Mr. Savita Jain, Counsel for the petitioners, learned Standing Counsel for the State and Mr. I.P. Singh, Counsel for the U.P. Jal Nigam.

(2.) As common question of facts and law are involved in these writ petitions, as such, all the above captioned writ petitions are being taken up togetherwith and decided by a common order.

(3.) In writ petition No. 1372 (S/B) of 2013, the petitioner-Nikhil Saxena has claimed to forthwith issue order of permanent placement of the petitioner on the post of Assistant Engineer (Electrical/Mechanical) in compliance of the judgment and order dated 17.10.2012, passed in writ petition No. 1425 (S/B) of 2012 and resolutions passed by the Board of Directors on 18.3.2010 and 16.8.2012 before appointing the candidates who have been selected from the open market. It has also been prayed that the petitioner be treated as regularly appointed w.e.f. 16.9.2011 and accord him all consequential benefits.