- (1.) Heard Sri Syed Wajid Ali for the petitioner and the learned Standing Counsel for the respondents.
(2.) As parties have exchanged their affidavits, with the consent of the learned counsel for the parties, the petition is being finally decided at the admission stage itself.
(3.) By this petition, the petitioner has sought a mandamus commanding the respondents to consider regularization of the petitioner on Class III post with effect from 11.11.2002 i.e. from the date when juniors to him were given regularization consequent to the U.P. Regularization of Daily Wages Appointment on Group 'C' Posts (Outside the Purview of U. P. Public Service Commission) Rules, 1998 (hereinafter referred to as 'Regularization Rules, 1998').;