RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Shobh Nath Pandey, learned counsel for the petitioner and Sri Vinod Kumar Shukla, learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has prayed for the following reliefs:- "(i) to issue a writ, order or direction in the nature of certiorari, thereby quashing the impugned order dated 25.06.2014, passed by the opposite party No.3, as contained in Annexure No.1 to this writ petition. (ii) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to regularize the services of the petitioner in pursuance of U.P. Regularization of Daily Wages Appointments on Group-D Posts Rules, 2001. (iii) to issue a writ, order or direction in the nature of mandamus thereby commanding the opposite parties to pay the minimum of pay-scale to the petitioner with immediate effect in the interest of justice."
(3.) Learned counsel for the petitioner has assailed the order dated 25.06.2014 passed by the Divisional Forest Officer, District-Faizabad rejecting the claim of the petitioner for regularization.;