JUDGEMENT
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(1.) Leave granted.
(2.) Both the appeals arise from the same judgment and hence they are disposed of by a common judgment.
(3.) The challenge is to the judgment of the High Court of Judicature at Allahabad wherein the Director of Government Press was directed to consider regularization of daily-wage employees in Group-D as per Rules promulgated in December, 2001. The case has a chequered history.;
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