SURYA PRAKASH KESARWANI,J. - (1.) On 08.01.2020, this Court passed the following order:- "Heard learned counsel for the parties. On oral request of the applicant, permission is granted to implead the present incumbent as opposite party no.5.
(2.) The opposite party no.4 is represented through counsel Sri Chandan Sharma, who has filed today an affidavit of compliance dated 07.01.2020.
(3.) The applicant's husband Sri Niranjan Lal was a daily wager employee in Allahabad University, Allahabad. He was engaged in the year 1974 as daily wager and since then he was continuously working. His daily wages for the period from 16.07.1992 to 31.03.1998 were not paid by the University. The petitioner's husband was not being regularised. He filed a Writ Petition No.50072 of 2003 for a direction to the respondents to treat the petitioner as regular and permanent employee under the Dying in Harness Rules from the date of his initial appointment as Class IV employee on the post of Lab Attendant, Central Workshop. Subsequently, the husband of the petitioner died on 08.08.2004 before his reqularisation. However, this writ petition was dismissed by order dated 04.07.2005. In paragraph 24 of the counter affidavit of that writ petition the respondents have stated that the matter of payment of salary of the petitioner's husband for the period from the 1992 to 1998 is pending before the Executive Council of the University which will be decided shortly.;