Jaspreet Singh, J. - (1.) Heard Shri K.M. Shukla, learned counsel for the petitioner and Shri Pradeep Kumar, learned standing counsel for the respondents-State and perused the record.
(2.) The petitioner has approached this Court by means of the instant petition seeking a relief in the nature of certiorari for quashing of the impugned order dated 05.05.2017, by which the case of the petitioner for regularization was rejected by the opposite party No.3.
(3.) The petitioner was appointed as a Seasonal Moharrir in the office of the opposite parties in the year 1973 on daily wages basis. Later, by an order dated 16.10.2001, the post of Seasonal Moharrir was merged with the post of Forester (Van Daroga) and to that effect the service rules 2001 i.e. Subordinate Forest Rangers, Deputy Rangers and Foresters Services (IVth Amendment) Rules, 2001 were accordingly amended. Certain other daily wagers of the department had also preferred a Writ Petition No.7913 (SS) of 1990 and this Court by means of the order dated 21.03.2002 directed the opposite parties to consider the case of such daily wagers for grant of minimum pay-scale.;