RAJIV SHARMA, J. - (1.) HEARD learned counsel for the parties. With the consent of parties, the writ petition is being disposed of at the admission stage itself.
(2.) IT has been stated by the counsel for the petitioner that the petitioner was engaged on daily wage basis in the month of July, 1979. For the last 29 years, the petitioner is continuously working against the said post. Further submission of the learned counsel for the petitioner is that the juniors to the petitioner, namely, Sewak Ram, Radhey Sham and Prabhu Tewari have already been regularized. The case of the petitioner is fully covered under the U.P. Regularization of Daily Wages Appointment on Group 'D' Post Rules, 2001.
(3.) IN an identical matter, this Court at Allahabad has passed a judgment on 23.10.2008 in Writ Petition No. 43443 of 2004 Lakhmi Chandra Versus State of U.P. and others, to which learned Standing Counsel does not dispute.;