AWADHESH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Niwas Singh, learned counsel for appellants and learned Standing Counsel for State-respondents.

(2.) This intra Court appeal under Chapter VIII, Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment dated 10.02.2010 passed by learned Single Judge dismissing appellant's Writ Petition No.7100 of 2010.

(3.) Writ petition was filed praying for a writ of mandamus commanding respondents to consider appellants for regularization on Group 'D' posts as per U. P. Regularization of Daily Wages Appointments of Group 'D' Posts Rules, 2001 (hereinafter referred to as "Rules, 2001) and also directing them to pay minimum salary of Group 'D' post as applicable to their counterparts of Forest Department, appointed on regular basis.