V.K. Shukla, J. - (1.) IN the present case Petitioner has approached this Court for issuing writ in the nature of mandamus commanding the Respondents to count the past uninterrupted service till regularization for the purpose of fixation of seniority.
(2.) BRIEF background of the case is that Petitioner has been performing and discharging duties as daily wagers and service of the Petitioner has been regularized as is provided under Uttar Pradesh Regularization of Daily Wages Appointments on Group "D" Posts Rules 2001. Petitioner has been regularized on 04.10.2005 and submits that his earlier services be also clubbed. Sri Pankaj Lal, Advocate contended with vehemence that earlier service rendered by Petitioner as daily wage is liable to be clubbed, as such writ petition deserves to be allowed.
(3.) LEARNED Standing counsel on the other hand contended that any service rendered by the Petitioner before regularization cannot be counted toward seniority as such writ petition as it has been framed and drawn is dismissed.;