STATE OF U. P. Vs. MAHAVEER SINGH

JUDGEMENT

(1.) This intra-court appeal is filed by the State challenging the judgment of learned Single Judge rendered in Writ-A No. 19200 of 2019, whereby, the writ petition has been allowed and a direction has been issued to the State-respondent to regularize the services of the respondents-petitioners.

(2.) It transpires that respondents/petitioners had earlier approached this Court by filing Writ-A No. 6580 of 2019 which came to disposed of vide order dtd. 18/7/2019. The order reads as under:

(3.) Pursuant to above direction, the Deputy Director, Horticulture, Agra Region, Agra vide order dtd. 14/10/2019 has rejected the claim of the respondents/petitioners on the ground that they had not worked continuously. The officer concerned has placed reliance upon a chart prepared by the officer in respect of the working of the respondents-writ petitioners which is extracted herein: