- (1.) Heard Mrs. Swati Agrawal, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner in this case is seeking quashing of the order dated 3.9.2014 (page 53 of the writ petition). By order dated 3.9.2014 it has been held that the petitioner is not working on the post of Waterman and for the period he was working he has been paid his salary. In respect of the petitioner's representation seeking regularization it has been held that no ground has been made out for regularization.
(3.) Earlier the petitioner had filed Writ Petition No.15603 of 2014, Lal Mani Gaur vs. State of U.P. and others in which he had claimed regularization on a Class-IV post under Sub Registrar, Meja, District Allahabad with the further prayer to make payment of his emoluments of the post of Peon for the work taken from him from 1996.;