Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the Petitioner as well as the learned Standing Counsel and perused the record.
(2.) THE present writ petition has been filed on behalf of the Petitioner claiming regularization on the post of Tubewell Operator. Learned Counsel for the Petitioner has submitted that the State Government has promulgated the U.P. Irrigation Department Regularization of Part -time Tube -well Operators on the post of Tube -well Operators Rules, 1996, which have been amended by the subsequent amendment in the year 2008 i.e. the Uttar Pradesh Irrigation Department Regularization of Part -time Tube -well Operators on the post of Tube -well Operators (First Amendment) Rules, 2008. The cut off date was initially 1.10.1986 and after amendment it was extended to 30.6.1998.
(3.) LEARNED Counsel for the Petitioner submits that the service of the Petitioner was terminated by order dated 3.12.1986, which was challenged in the Writ Petition No. 1550 (S/S) of 1987, the said writ petition was allowed by order dated 11.8.1999, in terms of the judgment and order dated 1.1.1990, passed in Writ Petition No. 2246 of 1986, Ajay Kr. Srivastava v. Executive Engineer, Nalkoop Khand, Sitapur and Ors. .;