DAYA RAM SAROJ Vs. STATE OF U P

JUDGEMENT

(1.) These appeals are from several judgments of Hon'bie Single Judges passed both at Lucknow and Allahabad. In all these matters in the first Court, the State employees have lost their battle and the writ petitions have been dismissed in each case. In every appeal, therefore the appellant is the State employee and the respondent is the State.

(2.) The magnitude of these appeals is very large. The fate and future of some Twenty Two thousand State employees is involved in these appeals. These employees have to be introduced, if a little inadequately and a little inaccurately, in the beginning as Tubewell Operators and Part Time Tubewell Operators. They were all originally employed in the Irrigation Department of the State of Uttar Pradesh.

(3.) The principal government directive with which they are aggrieved is dated 19.7.2005 issued by the Chief Secretary of the State, then Ms. Neera Yadav.