L.NAGESWARA RAO,J. - (1.) Leave granted These Appeals are filed against the judgment of the High Court of Allahabad dated 24th September, 2015 in Special Appeal No.1198 of 2006 and others by which the judgment of the learned Single Judge denying relief to the Appellants was affirmed.
(2.) The Appellants are daily rated workers employed in Group 'D' posts in the Forest Department in the State of Uttar Pradesh. They filed Writ Petitions before the High Court of Allahabad seeking regularization of their services, the minimum of the pay scales available to their counterparts working on regular posts and treating them as being in continued service while condoning the breaks in their service. The Writ Petitions were dismissed by a learned Single Judge by a judgment dated 28 th April, 2004. Regularization of daily wagers was directed to be considered in accordance with the relevant rules by condoning the breaks in service if it is less than 03 months. It was held that a direction for regularization cannot be issued. The learned Single Judge rejected the claim of the Appellants regarding the minimum of the pay scales by holding that such a direction cannot be granted under Article 226 of the Constitution of India. The Special Appeals filed by the Appellants were dismissed by a Division Bench of the High Court of Allahabad by a judgment dated 24th September, 2015 by relying upon its earlier judgment in Special Appeal No.1530 of 2007.
(3.) Special Appeal No.1530 of 2007 was filed by the State of Uttar Pradesh against the judgment of the learned Single Judge dated 17th October, 2005 in Civil Misc. Writ Petition No.48322 of 2000 and others. The said Writ Petitions were filed by daily wagers working in Group 'C' and Group 'D' posts in the Forest Department of the State of Uttar Pradesh. Regularization of services and equal pay for equal work were the reliefs that were sought by the Petitioners in those Writ Petitions. The learned Single Judge allowed the Writ Petitions by directing the State Government to re-consider the Petitioners-therein for regularization of their services, ignoring artificial breaks and by relaxing the minimum educational qualifications and the physical endurance requirements prescribed by the service rules. The Selection Committee was directed to re-consider candidature of all the Petitioners-therein for regularization. Such of those persons who were found eligible for regularization were directed to be regularized in the vacancies that may arise in the future in their respective divisions. There was a further direction that the Petitioners-therein shall be continued on daily wages till their regularization and be paid a minimum of the pay scales.;