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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

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    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

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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.