STATE OF U. P. Vs. SHAILENDRA KUMAR SINGH

JUDGEMENT

(1.) Heard Sri Fuzail Ahmad Ansari, learned Standing Counsel appearing for the State-appellants and Sri Gejendra Pratap, learned Senior Counsel assisted by Sri Jitendra Kumar Srivastava, learned counsel for the respondents.

(2.) The present intra court appeal is directed against the judgment and order dtd. 9/4/2024 passed in Writ-A No. 13630 of 2023 (Shailendra Kumar Singh and others v. State of U.P. and others) whereby the order dtd. 25/7/2023 passed by the Principal Secretary, Urban Development, Government of Uttar Pradesh, Lucknow, rejecting the claim for regularization of the petitioners, has been quashed and a direction has been issued for passing fresh orders within stipulated time period.

(3.) The controversy involved in the present case relates to the claim of the petitioners/opposite party Nos. 1 to 9, stated to be working as daily wagers on various class-3 and class-4 posts in the establishment of the Nagar Panchayat, Harraiya, District Basti (for short "the Nagar Panchayat"), for regularization under the U.P. Regularization of Persons Working on Daily Wages or on Work Charge or on Contract in Government Department on Group 'C' and Group 'D' Posts (Outside the Purview of the U.P. Public Service Commission) Rules, 20161.