RAMESH CHANDRA DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing order dated 05.11.2019 passed by respondent no.3, order dated 11.10.2019 passed by respondent no.5 and order dated 24.05.2019 passed by respondent no.1, appended with the petition as Annexures - 1, 2 and 3 respectively.

(2.) Learned counsel for the petitioner has submitted that the State Government had promulgated the regularisation rules called The Uttar Pradesh Regularisation of Adhoc Appointments (on posts within the purview of Public Service Commission) Rules, 1989 (in short 'Rules of 1989) and pursuant to the rules of 1989, services of the petitioner had been regularised vide order dated 04.03.1992, which has been appended with the petition as Annexure - 7.

(3.) Learned counsel has thereafter invited attention of the Court towards Annexure - 8 to say that in pursuance to Government Order dated 02.12.2000, benefit of first promotional pay-scale of Rs.8,000/- - 13,500/- had been extended to the petitioner on completion of 14 years of regular service vide order dated 01.12.2001.