Sudhir Agarwal, J. - (1.) Heard Sri Rajiv Sharma, learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has been filed by Manjur Ali praying for a writ of mandamus directing respondents to regularize petitioner on the post of Peon forthwith.
(3.) As per own case set up by petitioner, in 1987 he was engaged on daily wage basis to work as Peon and he worked till 31.12.1988. On the application made by petitioner, his engagement was extended by 90 days vide order dated 31.12.1988 and thereafter vide order dated 01.4.1989, it was extended until further orders.;