Devendra Kumar Upadhyaya, J. - (1.) In the instant case the issue which needs to be decided by the Court is as to whether the deficiency in the form of lack of experience at the time of initial engagement of the petitioner as Electrician in work-charge establishment of the Irrigation Department would be deemed to have been made good by long continuance of the petitioner on the said post for a period of 38 years and if the issue is answered positively, as to whether the reasons indicated by the Executive Engineer in his order dated 18.07.2011 rejecting the claim of the petitioner for regularisation of his services are sustainable or not and further as to whether the petitioner is eligible to be regularised on his post.
(2.) Heard Shri Y.K. Mishra, learned counsel for the petitioner and learned Standing counsel for the opposite parties.
(3.) Since the affidavits in the case have been exchanged, the Court proceeds to decide the matter finally.;