SACHCHIDANAND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Counsel for the petitioners and the Standing Counsel. Learned counsel for the petitioner has submitted that the petitioner was initially engaged on the post of Stamp Marker on daily wage basis in the month of February, 1984 and continued as such till 2.6.2004. When his services were dispensed with, he preferred the instant writ petition and this Court on 15.6.2004, as an interim measure, stayed the oral order of termination and the petitioner was allowed to continue on the post of Stamp Marker and paid his salary. It has been urged that the case of the petitioner has not been considered for regularization of his services under U. P. Regularization of Daily Wages Appointments on Group 'D' Rules, 2001 though persons junior to him, namely, Raj Kumar and Puttu engaged subsequently and much after the petitioner, on assailing their disengagement from services by the opposite parties, filed writ petitions and this Court has passed an ad interim order and in compliance of the interim order passed by this Court, they have been granted minimum of the pay scale, copies whereof are Annexure SA1 and SA2 on record. He further submits that Vinod Kumar Mishra, Ashok Kumar Shukla, Shyam Kishore Shukla, Rama Shankar Singh, Joginder Singh and Vinay Singh, who are juniors to the petitioner, have been regularized. After arguing the matter at length, learned counsel for the petitioners submits that he does not want to press the reliefs claimed in the writ petition, but restricts his prayer to the extent that the authority concerned be directed to consider the case of the petitioner for regularization, in accordance with Rules, to which learned Standing Counsel has no objection. Accordingly, the authority concerned is directed to consider the case of the petitioner for regularization in accordance with U. P. Regularization of Daily Wages Appointments on Group 'D' Rules, 2001, after giving an audience to the petitioner, within a period of two months from the date of production of a certified copy of this order. The writ petition stands disposed of in above terms.