- (1.) The order of rejection dated 17.01.2014, rejecting the claim of the writ petitioner to grant benefit of regularization based on G.O.Ms.No.22, P and A.R (F) Department, dated 28.02.2006, is under challenge in the present Writ Petition.
(2.) Admittedly, the writ petitioner was engaged as daily wage employee as Mazdoor and was continuing for a considerable length of time.
(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner has served about 29 years as daily wage employee and therefore, his services ought to have been regularized based on G.O.Ms.No.22, dated 28.02.2006.;