PIYUSH AGRAWAL,J. - (1.) By means of the present writ petition, the petitioner has prayed the following amongst other relief: "Issue a writ, order or direction in the nature of mandamus, directing the respondent No.3 to consider the regularization of the petitioner on the post of Collection Amin under Rule 5 of U.P. Seasonal Collection Amin Rules, 1974 as amended from time to time, within stipulated period, specified by this Hon'ble Court."
(2.) It has been averred that the petitioner is working as Seasonal Collection Amin in Tehsil Robertsgang, district Sonbhadra and has completed the target as given to him by the respondent authorities without any complaint. It has been further averred that regularization of the petitioner on the post of Collection Amin under 35% quota in terms of the U.P. Collection Amins Service Rules, 1974 has not been considered till date pursuant to Rule 5 of U.P. Seasonal Collection Amin Rules, 1974 (hereinafter referred to as the Rules) through the petitioner has achieved the target of 74.62% in 4 fasals in the year 2016. His name finds place at serial no. 29 of the seniority list dated 28.6.2016 prepared as per Rules 17 and 17-A of the Rules. Hence the present writ petition has been filed seeking mandamus for issuing a direction to the respondents to consider regularization of the petitioner on the post of Collection Amin.
(3.) Learned counsel for the petitioner submits that as per Rule 5 of the Rules the work of the petitioner is not only satisfactory but has also achieved his target of more than 70% as prescribed therein and his age being less than 45 years is fit for consideration for regularization on the said post.;