- (1.) Heard learned Counsel for the applicant-appellant and Sri Gopal Kumar Srivstava, learned Standing Counsel for the State-respondents.
(2.) With the consent of learned Counsel for the parties, the appeal is disposed of at the admission stage itself.
(3.) The writ petition filed by the appellant has been dismissed by the learned Single Judge on the ground that there was a wrong statement made in para - 1 of the petition that the said petition was the first petition on the same cause of action. Learned Counsel for the appellant submitted that in para - 18 of the petition, there was a specific averment made about the earlier petition and as such, there was no concealment. He further submitted that the earlier petition was dismissed as withdrawn with liberty to move a representation seeking regularization of his services in view of the U.P. Regularization of Persons Working on Daily Wages or on Work Charge or on Contract in Government Departments of Group 'C' and Group 'D' Posts (Outside the purview of Uttar Pradesh Public Service Commission) Rules, 2016.;