Rajesh Singh Chauhan, J. - (1.) Heard Mohd. Ateeq Khan, learned counsel for the petitioner. Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.
(2.) By means of this writ petition, the petitioner has assailed the order dated 30.05.2019 passed by the opposite party No.3 and the petitioner has also assailed the decision of the Selection Committee dated 27.05.2019. By means of the order dated 30.05.2019 the representation of the petitioner for regularization/ confirmation of his service has been rejected.
(3.) The learned counsel for the petitioner has submitted that this is third round litigation and the petitioner is being compelled to run from pillar to post to get his rightful claim.;