Allahabad High Court
Ram Kripal Yadav And Others vs State Of U.P. And Others on 8 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 39135 of 2010 Petitioner :- Ram Kripal Yadav And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Lallan Prasad Pal Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
The petitioners claiming themselves to be working as daily wager in the Forest Department have approached this Court for issuing a writ of mandamus directing the respondents to regularize their services in terms of Putti Lal Vs State of U.P. and others reported in 2002 (2) UPLBEC 1595.
Learned Standing Counsel appearing for the State respondents submits that in view of the facts stated in the writ petition the petitioners does not fall either under the ambit of U.P. Regularization of Daily Wages Appointment on Group D posts, Rules 2001 working on daily wages or of the judgement of the Apex Court.
Be that as it may considering the facts and circumstances of the case, it is provided that for redressal of their grievance the petitioners may approach respondent no.3 by filing an application along with certified copy of the order of this Court giving all those details on which they want to place their reliance. In case such application is filed within the period of two weeks from the date of receipt of certified copy of the order of this Court the same shall be decided by the respondent no.3 by passing a reasoned speaking order expeditiously preferably within the period of six months from the date of receipt of certified copy of the order of this Court.
It may be clarified that I have not expressed any opinion on the merit of the claim of the petitioners. The competent authority is free to pass an independent order in accordance with law.
Subject to the above order the writ petition is disposed of.
Order Date :- 8.7.2010 NS