- (1.) Heard Sri S.K. Kalia, learned Sr. Advocate assisted by Sri Sameer Kalia, learned counsel for the petd counsel appearing for the opposite party Nos. 2 and 3 as well as the learned Standing Counsel for the opposite party no. 1 and perused the record.
(2.) By means of this writ petition, the petitioner has prayed for a writ, order or direction in the nature of mandamus commanding the opposite parties to consider the case of the petitioner for regularization on the post of Publicity Officer in the Mandi Parishad from the date of his initial appointment i.e. 4.8.1995.
(3.) Learned counsel for the petitioner submitted that the petitioner was appointed on the post of Publicity Officer in Rajya Krishi Utpadan Mandi Parishad, U.P. (hereinafter referred to as the 'Mandi Parishad') on adhoc basis in the year 1995 and he has completed about 16 years of service. The matter with regard to regularization of service of the petitioner has been under consideration before the Mandi Parishad and the State Government for the last about eight years, but no final decision has been taken on one pretext or the other, though a lot of correspondence has been undertaken by the Mandi Parishad with the State Government time and again recommending the case of the petitioner for regularization although the Mandi Parishad being the employer itself is competent to take decision with respect to the regularization of the service of the petitioner.;