MAHENDRA SINGH KANWAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, learned Standing Counsel for the State-Respondent and Shri Rajeeva Kumar Sinha, learned Counsel appearing for Respondents Nos.2 & 3.

(2.) Learned Counsels for the parties contend that the issue involved in all the four Writ Petitions are same. As such, the Court proceeds to hear all the Writ Petitions together and they are being decided by way of a Common Judgment. For convenience, facts of Writ-A No.11509 of 2024 are being taken.

(3.) Under challenge is the Order, dtd. 20/9/2024, a copy of which is Annexure-1 to the Petition, whereby the claim of the Petitioner for Gratuity on the basis of entire length of service rendered as Daily Wager has been rejected.