ASHISH YADAV Vs. MANAGING DIRECTOR, U. P

JUDGEMENT

(1.) Counter affidavit filed by Shri S.M.Mishra, learned counsel for the respondents and the rejoinder affidavit filed by Shri Nikhil Kumar, learned counsel for the petitioner are taken in the record.

(2.) The petitioner claims that he is entitled to regular appointment and salary from the date of his appointment as a contractual employee on 25/8/2014.

(3.) Shri Nikhil Kumar, learned counsel assisted by Shri Vagish Yadav, learned counsel for the petitioner contends that the petitioner was appointed on 25/8/2014 as a contractual employee. In fact his appointment was made under the U.P. Recruitment of Dependents of Government Servants Dying-in-Harness Rules, 1974 (hereinafter referred to as "Dying-in-Harness Rules, 1974"). Hence he is entitled to regular appointment and salary from the aforesaid date of his appointment.