- (1.) HEARD learned counsel for the petitioner on his civil misc. impleadment application no.386948 of 2013. The petitioner wants to implead Sanjay Kumar Yadav, son of late Sri Girdhari as petitioner no.1/1. Since the petitioner no.1 Girdhari has expired and he wants to implead his son. Impleadment application is allowed.
(2.) LEARNED counsel for the petitioner filed this writ petition for the following reliefs: a. Issue a writ of mandamus or a writ, order or direction in the nature of mandamus commanding the opposite parties to regularize the petitioners in accordance with the judgment and directions of the Hon'ble Supreme Court and the notification dated 21.12.2001 issued by the Governor of Uttar Pradesh in exercise of powers under Article 309 of the Constitution. b. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay minimum of pay scale as is payable to other Beldars till the petitioners are regularized as per notification dated 21.12.2001 issued by the Governor of Uttar Pradesh.
(3.) THE brief facts which give rise to this writ petition are that The petitioners were four in number and have claimed their regularization on the ground that petitioners are serving many years prior and before 29th June 1991 as group 'Gha' employees.;