- (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) BY means of the instant writ petition, the petitioner has assailed the order dated 30.3.2007 so far as it relates to the petitioner, whereby the representation of the petitioner for regularization of his services on the post of Van Rakshak (Guard) has been rejected on the ground that he is unfit for the post of Van Rakshak. Learned Counsel for the petitioner sub­mits that the petitioner was engaged as Ardali in the year 1983 on daily wage basis and pres­ently, he is discharging his duties as Van Rakshak and is being paid minimum wages. He submits that as the services of the peti­tioner and other similarly situated persons, namely, Om Prakash, Umashanker, Mathura Prasad, Azaz Ahmad, Ram Pher Tiwari, Govind Bahadur Singh, Sohbat Lal Yadav, Arvind Tiwari, Suresh Chandra Tiwari and Angad Prasad were not regularized in spite of several representation, they filed a writ pe­tition, which was numbered as writ petition No. 6937 of 2001 (SS) and this Court, vide order dated 15.12.2006, while disposing of the writ petition, had permitted the petitioner to submit a representation to the competent authority to ventilate their grievances and the competent authority was directed to decide the same in accordance with law keeping in view the Regularization Rules by passing a speaking and reasoned order.
(3.) LEARNED Counsel for the petitioner sub­mits that in compliance of the order dated 15-12-2006, the petitioner along with similarly situated persons, namely, Om Prakash, Umashanker, Mathura Prasad, Azaz Ahmad, Ram Pher Tiwari, Govind Bahadur Singh, Sohbat Lal Yadav, Arvind Tiwari, Suresh Chandra Tiwari and Angad Prasad, who have been arrayed as petitioners No. 2, 1,3, 4. 5, 6, 7, 8, 9, 10, 11 in writ petition No. 6937 of 2001 (SS). gave a representation to the op­posite party No.3-Divisional Forest Officer. Gonda Division, Gonda but as the same was not decided by the Divisional Forest Officer, Gonda within the time provided in the order dated 15.12.2006 and as such, they preferred a contempt petition before this Court, which was numbered as Criminal Misc. Case No. 1607 (C) of 2007, in which, notice was is­sued and the opposite parties have filed a counter affidavit in the month of October, 2007 annexing the impugned order dated 30.3.2007, whereby the opposite party No.3-Divisional Forest Officer, Gonda Division, Gonda, rejected the claim of the petitioner for regularization. Feeling aggrieved, the pe­titioner filed the instant writ petition.;