- (1.) Heard Sri Amrendra Pratap Singh, learned counsel for the petitioner and Sri Shivam Yadav, learned counsel appearing on behalf of the New Okhla Industrial Development Authority.
(2.) By means of the present petition, the petitioners herein (19 in number), are challenging the order dated 8.11.2017 passed by the Chairman and Chief Executive Officer, New Okhla Industrial Development Authority (in short referred to as 'NOIDA') whereby the representation moved by the petitioners for regularisation of their services pursuant to the Government order dated 31.12.2001, has been rejected. Relevant facts in brief to decide the controversy at hands are that the petitioners claim to have been appointed in the year 1989 as drivers on daily wage basis at the wages of Rs.100/- per day since the year 1989. They claim that they are still working with NOIDA Authority. Vide letter dated 5.1.1994, the project engineer had recommended for regularisation of the daily wage drivers after taking due sanction from the State Government.
(3.) The State Government vide Government orders dated 1.12.1995 and 2.9.1997 directed the authorities of concerned department to get sanction of posts of driver in proportion of the sanctioned vehicles.;