MAHENDRA SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This petition has been filed by the petitioner for quashing the impugned order dated 19.11.2003 passed by respondent No. 2 and for regularisation of his services as Supervisor in Allahabad Development Authority, Allahabad.

(3.) The petitioner was appointed as a Supervisor on daily wages on 1.2.1990. He filed Writ Petition No. 28211 of 1995 in which an interim order was granted on 29.9.1995 which was operative till 30.10.1995. The Writ Petition No. 2X21 1 of 1995 was disposed of vide judgment dated 23.2.2000 with the direction to the respondents to consider regularisation of services of the petitioner in accordance, with law. It appears that in the mean time some daily wage employees who had been appointed subsequent to the petitioner had been regularised ignoring the petitioner. After the judgment in the Writ Petition the case of the petitioner for regularisation was considered by the respondent and rejected.