Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is claiming regularisation on a Group 'C' post in Rural Engineering Department, Hardoi. He has instituted this writ petition seeking a writ of certiorari to quash the impugned order dated 22nd January, 2011 passed by the Executive Engineer, Rural Engineering Department, Hardoi, the third respondent, rejecting the claim of the petitioner for regularisation.
(2.) A brief reference to the factual aspects would suffice.
(3.) The petitioner was initially engaged on daily wages basis on 01st February, 1978 in the Rural Engineering Department at Hardoi. His services were orally terminated in February, 2000. Challenging the said order, he preferred a writ petition, being Writ Petition No. 3427 (S/S) of 2000 (Sri Surendra Pal Bhardwaz v. State of U.P. and others) and also sought a direction for his regularisation. This Court disposed of the said writ petition on 10th July, 2000 by issuing a direction that if the petitioner is continuously working then in terms of the Uttar Pradesh Regularisation of Daily Wages Appointments on Group 'C' Post (Outside purview of the Public Services Commission) Rules, 1998 (for short, the Rules, 1998 ) his case be considered for regularisation.;