RAMBACHAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner was appointed on the post of Chowkidar as a Daily Wager with Gorakhpur Development Authority on 6/8/1988. He was retrenched by an order dtd. 10/3/1993, therefore, he filed Writ-A No. 25931 of 1993, which was disposed of vide order dtd. 19/5/1993 with liberty to represent before concerned authority against order of retrenchment with further direction that said representation be decided by a reasoned and speaking order.

(2.) It is the case of petitioner that thereafter he has filed an application against order of retrenchment, however, no decision was taken, therefore, he has filed a contempt petition which was disposed of to consider the case of petitioner. Still thereafter representation of petitioner was not considered, therefore, he has filed a fresh writ petition being Writ-A No. 26246 of 1994. Said writ petition was allowed vide order dtd. 17/5/1999 and impugned order dtd. 10/3/1993 as well as orders dtd. 10/11/1993 and 31/3/1994 were quashed and a direction was passed that petitioner be reinstated with all consequential benefits of service with payment of arrears of salary w.e.f. 10/3/1993. A further direction was passed to consider the services of petitioner for regularization.

(3.) Gorakhpur Development Authority again failed to follow the direction referred above, therefore, petitioner filed a contempt petition and finally the order dtd. 17/5/1999 was complied on 22/9/2003 and petitioner joined after a decade of his order of retrenchment.