Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 24th May, 1988, passed by the State Government filed as Annexure-5 to the writ petition.
(2.) The facts of the case are that the petitioners were appointed on daily wages as class 111 employees. The petitioners moved an application for regularisation of their services under Regulation 5 of U. P. Regularisation of Ad-hoc Appointment Regulation, 1985. The said application was rejected, taking the view that as the petitioners were appointed on daily wages, therefore, they were not entitled for consideration of regularisation of their services.
(3.) The State Government in their order dated 24th May, 1988, took the view that only such employees who were directly recruited on Ad-hoc basis were entitled for regularisation.;