INSP.GENERAL OF REGISTRATION,U.P.&ANR. vs. AVDESH KUMAR .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: INSPECTOR GENERAL OF REGISTRATION,U.P. & ANR. Vs. RESPONDENT: AVDESH KUMAR & ORS. ETC. DATE OF JUDGMENT: 12/04/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J) CITATION: JT 1996 (5) 365 1996 SCALE (4)392 ACT: HEADNOTE: JUDGMENT: WITH CIVIL APPEAL NOS. 7503, 7502, 7504, 7506, 7507, 7508, 7501, 7505/96 [Arising out of SLP (C) Nos.14400 & 12955/93, 2469, 4794, 7355, 7356 & 11946/94 and SLP (C) No.10503/94 (CC-26325)] O R D E R Delay condoned. Leave granted. We have heard learned counsel on both sides. Various orders have been passed by the High Court directing the State either to continue the respondents till the regular selections are made or to give them appointment till the regular selections are made and to pay them the salary attached to those posts. The respondents came to be appointed on daily wage basis in the Registration Department of the Office of the Sub-Registrars in the State of Uttar Pradesh. The controversy raised in these cases is no longer res integra. In Khagesh Kumar & Ors. vs. Inspector General of Regitration [1995 Supp.(4) SCC 182], a Bench of two Judges of this Court had gone into the controversy and given directions in paragraph 24 thus: "For the reasons aforementioned, the impugned judgment of the High Court is upheld with the following directions: (1) The petitioners or other similarly placed persons who were employed as Registration Clerks on daily-wage basis prior to 1.10.1986 shall be considered for regularisation under the provisions of Rule 4 of the Regularisation Rules provided they fulfil the requirements of Rule 4(1)(ii) and they have completed three years’ continuous service. The said period http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 of three years’ service shall be computed by taking into account the actual period during which the employee had worked as Registration Clerk on daily-wage basis. The period during which such an employee has performed the duties of Registration Clerk under Paragraph 101 of the Manual shall be counted as part of service for the purpose of such regularisation. (2) In the event of appointment on regular basis on the post of Registration Clerks, the petitioners or other similarly placed persons who had worked as Registration Clerks on daily wage basis may be given one opportunity of being considered for such appointment and they be given relaxation in the matter of age requirement prescribed for such appointment under the Rules. (3) The Subordinate Services Selection Commission while making selection for regular appointment to the posts of Registration Clerks shall give weightage for their experience to the Registration Clerks who have worked on daily- wage basis and shall frame suitable guidelines for that purpose. (4) If any of the petitioners or other similarly placed person was required to perform the duties of Registration Clerk as an apprentice under paragraph 101 of the Manual, he may submit a representation to the appropriate authority setting out the full particulars of such employment within three months and the authority concerned, after verifying the correctness of the said claim, shall pass the necessary order for payment of emoluments on daily-wage basis for the period he is found to have so worked on the post of Registration Clerk. The said payment shall be made within a period of three months from the date of submission of the representation." In some of these cases also, the respondents came to be appointed subsequent to October 1, 1986 and they are seeking the same directions. All the persons who were appointed either prior to or subsequent to that date would continue on ad hoc basis till regular selections were made in the light of the directions given by this Court and the same directions would operate for payment of daily wages as envisaged in the directions pending regular selections. It is represented that some of the candidates have become over aged. If any of the candidates, who are now working on daily wages or who had worked on daily wages, would be barred by age by the date of selection, the Selection Committee would suitably relax the age and then http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 consider their cases along with all eligible candidates and in case the candidate came to be selected on merit according to the rules in the light of the directions, he/they would be appointed. The appeals are accordingly allowed. No costs.