Pradeep Kumar Singh Baghel, J. - (1.) The petitioner was initially appointed as an Assistant Accountant on daily wage basis in U.P. Sahakari Gramya Vikas Bank Limited, Faizabad. He has instituted this writ petition for issuance of a writ of certiorari to quash the order dated 26.06.2014 passed by the second respondent rejecting his claim for regularization.
(2.) The essential facts of the case are; U.P. Sahakari Gramya Vikas Bank Limited, Lucknow is a Cooperative Bank and is governed under the provisions of the U.P. Cooperative Societies Act, 1965. It employed the petitioner on the post of Assistant Accountant/ Clerk on 18.10.1983 on daily wage basis at one of its Branches Colonelganj, district Gonda. The petitioner was graduate and he was eligible for the post. In the year 1985 the petitioner's services were dispensed with.
(3.) Aggrieved by the action of the Bank, the petitioner raised an industrial dispute and the State Government referred the matter under Section 4-K of the U.P. Industrial Disputes Act, 1947 to the Labour Court to adjudicate the issue. The Labour Court vide its order dated 23.12.1996 declared the removal of the petitioner as illegal and has directed the respondents to reinstate the petitioner.;