Anil Kumar, J. - (1.) Heard Sri Ramesh Kumar Srivastava, learned Counsel for petitioner, Mrs. Parul Bajpai, learned State Counsel and perused the record. With the consent of the learned Counsel for parties the Writ Petition No. 4052/SS/2014 {Shiv Poojan Singh v/s. State of U.P. and Anr.), Writ Petition No. 4053/SS/2013 {Ram Chandra Awasthi v/s. State of U.P. and Anr.) and Writ Petition No. 4054/SS/2014 (Asif Rizvi v/s. State of U.P. and Anr.) are being heard and decided together by a common judgment.
(2.) Facts as submitted by Sri Ramesh Kumar Srivastava, learned Counsel for the petitioners are that Sri Asif Rizvi was engaged as daily wage employee in the Collectorate, Lucknow on 10.4.1989, Ram Chandra Awasthi, and Sri Shiv Poojan Singh of writ petition No. 1798/SS/2012 and writ petition No. 1763/SS/2012 were engaged as daily wager employee on 20.4.1989 and 1.4.1989 respectively.
(3.) Later on for regularisation of their services, approached this Court by filing writ petition No. 616/SS/1999 (Asif Rizvi v/s. State of U.P. and others) on 4.11.2003 order was passed reads as under: - - "Heard learned Counsel for the petitioners and the learned Standing Counsel. Learned Counsel for the petitioners submits that petitioner No. 1 was engaged in the year 1988 and the petitioners 2 and 8 were engaged in the year 1989 on daily wage basis and they are eligible for regularization under the regularization Rules, 2001. The learned Standing Counsel is not disputing about the Rules framed by the State Government in the year 2001. The opposite party No. 2 is hereby directed to consider the case of petitioners 1, 2 and 8 for regularization under the provisions of the U.P. Regularization of Daily Wagers Appointment on Group D Posts Rules, 2001, within two months from the date a certified copy of this order is produced. List this petition in the month of February, 2004.";