- (1.) By means of the present writ petition, the petitioner has challenged the impugned recovery order no.2916/E-2 dated 30.09.2014, order no.2723/E-3/PF dated 12.09.2014 and order no.2724/CB-3 dated 12.09.2014 passed by the Executive Engineer, Construction Division-I, Public Works Department, Unnao/opposite party no.5. Facts in brief of the present case as submitted by learned counsel for the petitioner are that petitioner on 15.07.1979 was engaged as daily wager on the post of Supervisor. In pursuance to the order dated 10.02.1995 passed in Writ Petition No.468 (SS) of 1995, on 28.10.1995, Superintendent Engineer, Public Works Department, Unnao had passed an order in respect of payment of salary of minimum of the pay scale to the post of Junior Engineer/Supervisor.
(2.) On 17.02.2006 The Government has issued an order to regularize the services of the diploma holder dailywage employee/work charge employees working as Supervisor/Junior Engineer (Mechanical).
(3.) Accordingly, on 07.03.2006, the Committee was constituted to examine the record of the Junior Engineer/Supervisor for regularization of their services and on 08.05.2006, a tentative seniority list was issued inviting objections.;