- (1.) The petitioner has sought several reliefs which are summarized as under: (i) Mandamus directing the respondents to regularise him on a Group 'D' post; (ii) To quash the order dated 24.06.2011 (Annxure-16 to the writ petition) issued by Principal Chief Conservator of Forest, Administration, Lucknow which has been issued to give effect to the Government Order dated 23.06.2011 whereby 2235 supernumerary posts have been created in Forest Department for the purpose of regularisation of daily wage employees. (iii) Mandamus directing the respondents not to compel petitioner to accept payment on NAREGA card. (iv) Mandamus directing respondents to pay minimum of regular pay as directed by Supreme Court in State of U.P. Vs. Putti Lal, 2002 2 UPLBEC 1595.
(2.) The petitioner claimed that he was engaged as a Group 'D' employee in February, 1990 and continued to work till the date of filing of this writ petition. This is evident from para 4 of the writ petition.
(3.) This fact about working and engagement of petitioner has been seriously disputed in para 10 of the counter affidavit and it is said that petitioner has not stated as to when, where and in which department he has served from February, 1990 and onwards. It has thus been stated in the counter affidavit that petitioner is not eligible to be considered for regularisation and all the reliefs sought in this petition are inadmissible and cannot be granted.;