- (1.) Affidavit filed today by Sri Vasu Deo Mishra, learned counsel for the respondents/Corporation pursuant to the order of this Court dated 6. 11. 2019 bringing on record the counter affidavit which was filed on 13. 1. 2019 and was not traceable in the office, is taken on record.
(2.) At the very out set, Sri Vasu Deo Mishra, learned counsel for the respondents/Corporation contends that the regularisation policies as have been referred to in paragraph 14 of the counter affidavit, in fact, pertain to U. P. Regularization of Daily Wages Appointments of Group 'D' Post Rules, 2001 (hereinafter referred to as the 2001 Rules) which have been adopted by the Corporation and would govern the regularisation of the daily wagers working in the Corporation.
(3.) Heard Sri Abhinav Singh, learned counsel for the petitioners and Sri Vasu Deo Mishra, learned counsel appearing for the respondents/ Corporation.;