Sangeeta Chandra, J. - (1.) Supplementary rejoinder affidavit filed by the learned counsel for the petitioner is taken on record.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel appearing on behalf of the State-respondents.
(3.) By means of the present petitioner, the petitioner has prayed for quashing the order dated 01.03.2001 passed by the respondent No. 3, Zila Udyan Adhikari, Government Nursery Polytechnic, Jaunpur and also the order dated 10.2.2001 passed by the respondent no.5 whereby the representation of the petitioner for re-engagement as daily wager/Mali has been rejected. He further prayed for mandamus to direct the respondent no.5 In-charge. Government Nursery Polytechnic, Jaunpur to allow the petitioner to join his services and pay him salary as usual and also to regularise the services of the petitioner as Class IV employee (Mali) in view of the law laid down by the Hon'ble Supreme Court in the case of State of Haryana vs. Dayal Singh.;