RAMESH KUMAR PATHAK Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard.

(2.) By means of this appeal the appellant has challenged the judgment dtd. 5/4/2024 passed in Writ A No.2741 of 2024 which reads as under :-

(3.) The petitioner herein had initially filed a writ petition bearing Writ Petition No.4142 (S/S) of 1995 for issuance of writ of mandamus to opposite party to allow the petitioners to continue to work without creating any artificial break and to pay equal wages to them, which are being paid to the regularly absorbed persons and to consider the petitioners for their regular absorption taking into account their long tenure of engagement and not to appoint any one without absorbing the petitioners on the regular side. The said petition was decided on 5/4/1999 in the following terms :-