SHIV KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-Respondents.

(2.) By means of the present writ petition, the petitioner has challenged the orders dated 17.07.2017 and 21.08.2017, passed by the opposite party No. 4-Superintendent of Rajkiya Udyan, Faizabad, whereby the claim of the petitioner for regularization was rejected.

(3.) Assailing the impugned orders dated 17.07.2017 and 21.08.2017, learned counsel for the petitioner submitted that the petitioner was initially appointed as daily wager against the Class-IV post on 01.07.1985 at Central Plantation, District-Faizabad and thereafter, he continued as daily wager till 01.11.2010. Thereafter, the petitioner was not permitted to work by the opposite parties, although some juniors to the petitioner were allowed to work.