- (1.) Leave granted.
(2.) This appeal is directed against order dated 24/3/1993 passed by the division bench of the Allahabad High court in a special appeal under rules of the court upholding the order dated 11/1/1992 passed by the learned Single Judge dismissing Writ Petition No. 24200 of 1988 as not pressed.
(3.) The writ petition was filed for a direction to the State Road Transport Corporation to absorb the appellants as conductors as they were placed in a select list prepared by a duly constituted Selection Committee. The grievance of the appellants was that the Corporation was acting arbitrarily and appointing persons by practising pick and choose. It appears after exchange of affidavits the division bench while issuing notice on the writ petition passed following interim order: "The respondents are directed to absorb the petitioners to the posts of conductors within a period of three months from the date of production of a certified copy of this order. ";