SURENDRA KUMAR LAL Vs. STATE OF U P

JUDGEMENT

(1.) By means of the instant petition, the petitioner has sought the issuance of a writ commanding the respondents to absorb him as a regular Seenchpal in the Irrigation Department of the State of U.P.

(2.) Shorn of unnecessary details, the facts of this case are as follows. As per the petitioner's own contention, he is said to have worked as a Seenchpal on daily wage basis between 1.7.1985 to 1.6.1986. He further averred in the writ petition that thereafter he worked from 2.6.1986 to 30.11.1986. In support of the above contention he relies upon the certificate purported to have been issued by the Assistant Engineer, Deokali Pump Nahar, Prakhand-II, Ghazipur. The writ petition is completely silent and there is no averment thereafter of the petitioner having discharged any work in the Department either on daily wage or as a Muster Roll employee.

(3.) What is submitted is this--the petitioner had completed 240 days of service in a year and as per the Government Order dated 24.09.1997, he was entitled to be absorbed in the Department. He is said to have thereafter made various representations between 1998 to 2008 and having received no response, filed the instant writ petition during the Summer Vacations of the Court in 2009.