- (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State.
(2.) The claim of the petitioner's regularization in service on the post of Driver was considered by the selection committee in its meeting held on 10.05.2016, however, his claim appears to have been defeated only on the ground that at the time of his initial engagement as daily wager, the petitioner was not having three years' driving license. The selection committee has, however held that the petitioner possessed requisite educational qualification and presently he has also having valid driving license.
(3.) As observed above, the only reason indicated for not regularizing the services of the petitioner is that on the date of his initial engagement as daily wager i.e. 29.03.1994, he was having driving license issued on 09.04.1992, whereas requirement was that he should have possessed the driving license issued three years prior to the date of his initial engagement.;