Ajay Bhanot, J. - (1.) By the order dated 29.3.2015 the claim of the petitioner to be regularized in service w.e.f. 05.07.2007 i.e. from the date his immediate junior was regularized as Collection Peon has been rejected. Aggrieved by the aforesaid order dated 29.03.2015 passed by respondent no. 2 the petitioner has filed the instant writ petition.
(2.) A further prayer has been made for grant of seniority, the salary and all other consequential benefits to the petitioner w.e.f. 05.07.2007.
(3.) Sri Bibhuti Narayan Singh, learned counsel for the petitioner submits that the petitioner was entitled for regularization of his service as a Collection Peon w.e.f. 05.07.2007. The person immediately junior to the petitioner in the seniority list was regularized on 05.07.2007 as a Collection Peon.;