Attau Rahman Masoodi, J. - (1.) Heard learned counsel for petitioner and learned Standing Counsel for opposite parties.
(2.) Sri Kamlesh Chandra Bajpai, Divisional Forest Officer is present in person alongwith the service record.
(3.) This writ petition raises a perennial dispute relating to the regularisation of a daily wager in service where on the one hand, it is contended that the petitioner has worked as Group-D daily wage employee ever since the month of January, 1991 and her candidature has remained unconsidered for being regularised in service in accordance with the statutory rules but on the other hand the opposite parties have strongly objected to the claim of the petitioner on the ground that the certificates filed alongwith this writ petition are inadmissible and thus, the right of consideration in favour of the petitioner has not accrued as per the statutory rules placed reliance upon.;