RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shivam Sharma, learned counsel for the petitioner and the learned standing Counsel appearing on behalf of the opposite parties.

(2.) At the outset, learned counsel for the petitioner has submitted that he is not pressing the petition with regard to petitioner no.1, Ram Singh, as such, only eligibility with regard to petitioner no.2, Balastar Singh is being considered in the present petition. Accordingly, the present petition stands dismissed as not pressed so far it relates to petitioner no.1, Ram Singh. However, it is made clear that not pressing the petition on behalf of petitioner no.1, Ram Singh shall not have any detrimental effect on continuance of the services of petitioner no.1, Ram Singh in case he is still continuing in the department.

(3.) The present petition, initially, has been filed for grant of regular pay scale on the post of Beat Watcher in the Forest Department with other prayers for regularisation on the said post. Subsequently, during pendency of the writ petition, the order dated 17.06.2017 has been passed rejecting the claim of the petitioner for regularisation which has been challenged by amending the Writ Petition. Counter affidavit to the amended portion of the Writ Petition has also been filed.