RAM NATH VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been preferred by four petitioners aggrieved by the order of the third respondent, Divisional Forest Officer, Social Forestry Division, Pratapgarh dated 29.3.2014 rejecting their claim regarding regularization.

(2.) A brief reference of the factual aspects would suffice. All the petitioners claim that they were engaged on daily wage basis on the post of Watcher and they have worked for more than twenty years. The petitioner no. 1 claims that he was initially appointed on 1.9.1983, the petitioner no. 2 on 1.9.1981, the petitioner no. 3 on 1.1.1985 and the petitioner no. 4 on 1.7.1988. Earlier, they preferred Civil Misc. Writ Petition No. 3800 (S/S) of 2000 for quashing their termination order and direction upon the opposite parties to regularize their services on class-IV posts. The said writ petition was disposed of on 16.5.2005 giving the benefit of another writ petition of similarly placed persons Vijay Shankar Singh Vs. State of U.P. and others, Writ Petition No. 6055 (SS) of 1999, wherein a direction was issued to the opposite parties that the petitioner shall be entitled to minimum of the pay scale of Class-IV employees without any increment and a further direction was issued to consider his regularization.

(3.) It is stated that in compliance of the directions of this Court dated 16.5.2005 the respondents considered the case of the petitioners for regularization and rejected their claim vide order dated 17.2.2006 only on the ground that there were breaks in their service.