- (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed by the petitioner against the alleged illegal action of the respondents in not regularizing the services of the petitioner in view of "The U.P. Regularization of Daily Wages Appointment On Group-D" Post Rules, 2001 and not paying minimum of the pay scale to the petitioner.
(3.) The reliefs as sought in the writ petition are to the following effect: I)Issue a writ, order or direction in the nature of mandamus commanding the respondents to regularise the services of the petitioner as Class-IV employee on the post of Forest Guard with all consequential benefits of service forthwith ignoring artificial breaks. II)Issue a writ, order or direction in the nature of certiorari calling for record of the case and to quash the oral order intimated on 25.11.2003 by respondent no. 2 as contained in Para-16 of the writ petition. III)Issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case as this Hon'ble Court may deem fit and proper in the circumstances of the case.;