- (1.) BY means of the instant writ petition, the petitioner has challenged the Circular dated June 23, 2011 issued from the office of the Chief Conservator of Forest, Administration, U.P., Lucknow, which has been addressed to all the officers in the department of Forest requiring them to make available the details of those daily wage employees, who were/are working on the minimum of the pay scale, for the purpose of regularization of their services.
(2.) THE petitioner has also challenged another Circular dated June 24, 2011 issued from the office of the Chief Conservator of Forest, Administration, U.P., Lucknow, wherein it has been stated that only those daily wagers are to be regularized who were/are being paid their emoluments in the minimum of the pay scale. Also under challenge is another order dated October 19, 2011 passed by the Divisional Forest Officer, Bahraich whereby the claim of the petitioner regarding regularization of his services has been rejected.
(3.) I have heard Sri Ramesh Kumar Srivastava, learned counsesl for the petitioner and Sri Manjeev Shukla, learned counsel for the respondents.;