Saral Srivastava, J. - (1.) Heard Sri B.S. Pandey, learned counsel for the appellant and Sri V.C. Dixit, learned Additional Chief Standing Counsel for the State.
(2.) The present appeal questions the correctness of the judgment of the learned Single Judge whereby the appellant's claim for quashing the order dated 07.09.2013 passed by Chief Medical Officer, Basti rejecting his representation for Regularisation on Group ''D' Post was rejected .
(3.) The case of the appellant/petitioner in the writ petition was that he was appointed vide order dated 17.04.1985 Chief Medical Officer, Basti as Cook on Daily Wages in the Community Health Centre, Harraiya, Basti, and has been continuously working. The State Government framed Rules, namely U.P. Regularization of Daily Wages Appointments on Group ''D' Posts Rules, 2001 (hereinafter referred to as the "Rules, of 2001"), and Rule 4(1) of Rules of 2001 provides the eligibility criteria for a person to be considered for regularization on Group ''D' post. The appellant/petitioner possessed the requisite qualifications as provided under Rule 4(1) of the Rules of 2001, and as such is entitled for regularization on Group ''D' Post.;