SANJEEV KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri Santosh Kumar Srivastava for the petitioners, Sri G.K. Singh, learned Senior Counsel assisted by Shri Samir Sharma for the respondents No. 2, 3 and 4 and the learned Standing Counsel for the respondent No. 1.

(2.) The issue involved herein is the entitlement of the petitioners to regularization of their ad hoc services against sanctioned posts in the regular cadre of service in the District Courts and the validity of the orders passed by the concerned District Judge and the High Court, on the Administrative Side, in this regard.

(3.) The scheme of Fast Track Courts was introduced by the Union of India and funds were allocated for the said purpose by the 11th Finance Commission. The said Courts were created for short duration, which were extended from time to time. Ultimately, the aforesaid arrangement came to an end on 31.3.2011 when the Union of India refused to extend further financial assistance for the said Courts. Thereafter, in some States, the Fast Track Courts have continued and the expenses have been borne by the concerned State Government, whereas in other States, the employees engaged for running of the said Courts have been absorbed in the regular Courts on such terms and conditions as has been deemed fit.