JUDGEMENT
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(1.) Heard Sri P.K. Dwivedi, Advocate, holding brief of Sri R.K. Gupta, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) By means of this writ petition, petitioner has sought a mandamus commanding respondents to consider him for regularization.
(3.) It is said that petitioner was asked to work on daily wage basis as Computer Typist in Allahabad University (hereinafter referred to as "University") wherein he has worked for following periods:
1 03.10.1998 to 30.11.1998 57 days In the Admission Committee of LL.B. Ist Year under Chairmanship of Dr. H.N. Tripathi
2 03.03.1999 to 30.04.1999 57 days In the Admission Committee for admission in LL.B. Ist Year under the Chairmanship of Dr. H.N.Tripathi
3 01.07.1999 to 04.09.1999 66 days As Clerk in the Admission Committee of B.A. 1st year admission under the Chairmanship of Dr. S.D. Dwivedi
4 05.09.1999 to 21.10.1999 46 days Entrance Test for admission to LL.B. 1st Year under the Directorship of Dr. B.P. Singh
5 22.10.1999 to 29.02.2000 131 days Under the Chairmanship of Dr. D.N. Pandey for admission to LL.B. 1st Year (2 Sessions).
6 15.07.2000 to 10.02.2001 210 days Under the Chairmanship of Dr. H.S. Upadhyaya for admission to B.A. 1st year course.
7 22.05.2001 to 21.06.2001 31 days Under the Directorship of Dr. B.P. Singh for admission to LL.B. 1st year for 2001-02 Session
8 12.07.2001 to 20.08.2001 40 days Under the Chairmanship of Dr. P.N. Pandey for admission to BA-I ;
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