RAM CHARAN Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2019-5-244
HIGH COURT OF ALLAHABAD
Decided on May 03,2019

RAM CHARAN Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) Heard Sri R.P.Mishra, Advocate, holding brief of Sri S.K.S. Baghel, learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.
(2.) Petitioner's father Sri Ram Singh Beldar was working in U.P.P.W.D. and died in harness whereupon vide order dated 30.3.1983 Executive Engineer, National Highway, Construction Division, U.P.P.W.D., Agra appointed petitioner on temporary basis as Beldar in Work Charge Establishment. Thereafter on 04.08.1999, an order was issued by Chief Engineer, Agra Region, P.W.D., Agra that those Work Charge Employees, who have worked continuously for five years may be regularized. Pursuant thereto Executive Engineer, Provincial Division, P.W.D., Agra passed an order dated 11.05.2000 regularizing petitioner on temporary basis with effect from 01.05.2000.
(3.) Subsequently, order dated 04.08.1999 issued by Chief Engineer, Agra and dated 11.05.2000 issued by Executive Engineer, Provincial Division, Agra, have been cancelled vide impugned order dated 22.7.2000.;


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