SANDEEP RAIZADA Vs. STATE OF U.P

JUDGEMENT

(1.) In order to consider real controversy involved in present case, it would be necessary to mention few facts about history of roadways in State of Uttar Pradesh and for that the Court takes some details mentioned by Supreme Court in a judgment passed in the case of U.P. Roadways Retired Officials and Officers Association Versus State of U.P. And Another : (2024) 9 SCC 33 and other relevant facts from pleadings.

(2.) In 1947, Uttar Pradesh Roadways was created as a temporary department of State Government for providing public transport facilities and its employees were accordingly appointed temporarily.

(3.) By a Government Order dtd. 16/9/1960 directions were issued on "Terms and Conditions of Service of Temporary Employees in the U.P. Roadways - Revisions of". For reference said Government Order is reproduced hereinafter :-