- (1.) Heard Mr.Ramesh Pandey, learned counsel for the petitioner as well as Mr.Shishir Jain, learned counsel for the respondent Nos.1 and 2.
(2.) The petitioner has prayed for issuing a mandamus to the respondents to consider his regularization on the post of Assistant Accountant and further to pay arrears of salary of the said post. The petitioner has also assailed the order dated 6 February 2014, passed by the U.P. State Public Service Tribunal, Lucknow.
(3.) The petitioner had claimed his regularization on the post of Assistant Accountant on the basis of long officiation on the said post. It was stated that his case was also recommended by the Project Manager for regularization on the post of Assistant Accountant vide letters dated 4.1.1990 and 8.12.1990.;