RAM DAS GUPTA Vs. STATE OF U P
LAWS(ALL)-2014-10-197
HIGH COURT OF ALLAHABAD
Decided on October 10,2014

RAM DAS GUPTA Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) HEARD Sri B.N. Singh, learned counsel for petitioners. None appeared on behalf of respondents, though the case has been called in revised.
(2.) 15 petitioners claiming themselves to be daily wage employees on Class III and IV posts in Chandra Shekhar Azad Agriculture and Technological University, Kanpur Nagar (hereinafter referred to as "University") have come up with prayer that the respondents should be directed to regularize petitioners on Class III and Class IV posts, as per seniority list circulated by University, vide letter dated 28.11.1992 and not to regularize any one else by ignoring the above seniority.
(3.) IT is stated in para 7 of the writ petition that petitioners no. 1 to 4, i.e. Ram Das Gupta, Mahavir Prasad, Girish Chand Katiyar and Chhedi Lal earlier filed Writ Petition no. 17560 of 2000. Petitioners No. 5, 7, 9 and 10, i.e., Om Prakash Pandey, Krishna Pal Singh, Rajendra Singh and Krishna Bahadur Singh filed writ petition No. 17559 of 2000. Petitioners No. 6, Vinod Kumar Gupta, filed Writ Petition No. 25502 of 2000 and petitioner no. 8, Vishram Singh, filed Writ Petition No. 18489 of 2000. Petitioner No. 11, Shyam Lal, filed Writ Petition No. 5982 of 2000. All these writ petitions, except Writ Petition No. 25502 of 2000, were finally disposed of by an order dated 4.4.2005 in terms of the order passed in Writ Petition No. 18198 of 2000. The writ Petition No. 25502 of 2000 was finally disposed of on 3.7.2001 with the following order: "List has been revised. I have heard Sri S.N Srivastava, learned counsel appearing for the petitioners. It is submitted that the case of the petitioners is similar to the controversy which has been decided by this Court by judgement dated 24.4.2000 passed in Writ Petition No. 7942 of 1994 and Writ Petition No. 16910 of 1994. This Writ Petition is also decided in the same terms and directions as contained in the aforesaid decision dated 24.4.2000.";


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