RAM KUMAR Vs. M C D

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 17.12.2004 by which the writ petition was dismissed.

(2.) Heard the learned counsel for the appellant and perused the record.

(3.) The prayer in the writ petition was to re-engage the applicant in the service of the respondent/M.C.D. as daily rated casual labourer and also to consider him for regularization against any of the Group D posts in preference to freshers and juniors.