SURENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri S.K. Mishra and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the State -respondents.

(2.) BY means of the present writ petition, the petitioner has sought for a writ of certiorari quashing the order dated 11.10.2006 passed by respondent No. 2 (annexure No. 4 to the writ petition) by which the department has rejected the claim of the petitioner for his regularization and further a direction may be issued to the respondents to permit the petitioner to work on the class -IV post on which he was working and pay him salary.

(3.) RESPONDENTS have filed counter affidavit stating that the petitioner was initially engaged in the department on daily wage basis since 1991 to 2001. Categorical stand has been taken in paragraph No. 6 of the counter affidavit that time to time he had been engaged only for very limited period and there was no continuous work performed by the petitioner in the department. For ready reference, the details pertaining to his engagement in the department as averred in paragraph No. 6 of the counter affidavit is reproduced herein below: -