ASHERFI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner claims that he was appointed against a short-term vacancy in the year 1993. He was paid salary till 30/6/1994. After that several long drawn litigation had taken place and finally an order was passed on 23/5/2006 granting financial approval to petitioner. Petitioner is claiming regularisation since 1993. This Court in bunch of matters had already passed detailed order on 30/9/2024 in case of Vinod Kumar Srivastava v. State of U.P. and others, Writ-A No. 21492 of 2024. Pursuant to said order, State Government had issued a Government Order on 4/10/2024. The claim for regularisation has to be dealt with considering the Government Order of the year 2024.

(2.) Learned counsel for the petitioner submits that order impugned has been passed prior to issuance of Government Order which is in teeth of the said Government Order and guidelines laid down in judgment of Vinod Kumar Srivastava (supra) have not been followed. He has relied upon para No. 3 to 10 of the judgment rendered by Co-ordinate Bench of this Court in case of Shaheda Bano v. State of U.P. and others, Writ-A No. 19679 of 2024, decided on 11/12/2024, which are as under :

(3.) In view of said fact, the order dtd. 3/2/2024 passed by Respondent No. 3 is liable to be set aside and is hereby set aside. Respondent No. 3 is directed to pass a fresh order strictly in accordance with law, specially in terms of the direction given by this Court in the case of Vinod Kumar Srivastava (supra) as well as Government Order dtd. 4/10/2024 within a period of three months from the date of presentation of certified copy of this order.