VIRENDRA KUMAR CHAUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed by five men working as Class IV employees in the establishment of the Meerut Development Authority, Meerut (Development Authority' for short), seeking a mandamus to the respondents to regularise their services in accordance with a Government Order ('GO' for short) dtd. 13/8/2025.

(2.) The petitioners say that they are working continuously with the Development Authority since the year 1991. The precise date of their engagement with the Development Authority and the nature of work done by them is depicted in tabular form below :

(3.) The petitioners say that reckoned from the date of their engagement, they have been continuously working with the Development Authority, doing their respective jobs for the last 28 years. It is the petitioner's case that they have learnt from reliable sources that the daily wagers/work-charged employees and those hired on contract in similar positions like them by other development authorities have been regularised, but the petitioners are still continuing as daily wagers, despite lapse of a period of 28 years. In particular, the petitioners rely upon a GO dtd. 13/8/2025 issued in regard to employees working with development authorities, corporations, local bodies, autonomous bodies, who were appointed prior to 31/3/1996. The GO directed regularisation of their services, subject to certain conditions. These conditions would be alluded to later in this judgment.