AKHTAR HUSAIN KHAN, J. - (1.) PETITIONER Ganga Prasad has filed this writ petition under Article 226 of the Constitution of India with prayer to issue a writ, order or direction in the nature of Mandamus commanding the respondents to consider regularization of services of the petitioner on Group -'D' Post under the provisions of regularization Rules, 2001.
(2.) FURTHER prayer has been made to issue a writ, order or direction in the nature of Mandamus commanding the respondents to pay the arrears of salary and other consequential benefits to the petitioner consequent to regularization of services.
(3.) AFFIDAVITS have already been exchanged between the parties. I have heard learned counsel for petitioner as well learned Standing Counsel for respondents.;