SHAILENDRA KUMAR SHUKLA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) The petitioner by means of the present writ petition has prayed for direction in the nature of mandamus directing the respondents to regularize his service on the post of Tahbazari Sangrahak in Nagar Palika, Ballia and to issue any other writ, order or direction which this Court may deem fit and proper in the circumstances of the case.

(3.) The case of the petitioner is that he was engaged as class-IV employee on daily wage to collect the Tahbazari, i.e.. to collect the weighment and market charges from the small shop keepers within the market area of Nagar Palika, Ballia, as he has completed 240 days continuous service in each of the three years and his name is at serial No. 20 of the list of employees dated 16.7.1992. for regularization.