RAKESH SHARMA, J. - (1.) HEARD Sri Sharad Srivastava, learned Counsel for the petitioner and the learned Standing Counsel appearing for the opposite parties.
(2.) THE original petition was filed seeking relief in pursuance of mandamus commanding the opposite parties to regularize the services of the petitioner on the post of Junior Clerk in the office of opposite party No. 2. The petitioner has been regularized in the services vide order dated 15.10.2003. The only grievance of the petitioner is that her case should have been considered for regularization along with her junior i.e. Km. Preeti Sharma. The petitioner has limited her prayer for direction to opposite party No. 2 to consider her case for regularization from the date her junior, Km. Preeti Sharma was regularized in the services i.e. 4.8.1994.
(3.) SRI Sharad Kumar Srivastava has placed reliance on the judgments reported in (2004) 2 SCC 433, Divisional Manager, A.P. SRTC and others v. P. Lakshmoji Rao and others and (2003) 2 UPLBEC 1140, Om Prakash Srivastava v. State of U.P. and another, in support of his submissions.;