- (1.) Heard learned counsel for the parties and perused the record.
(2.) This appeal has been filed against the impugned judgment and order dated 3.1.2000 in SA No. 364/1999 of the Division Bench of the Allahabad High Court (Lucknow Bench) whereby the Division Bench has affirmed the judgment of the learned Single Judge dated 21.9.1998 in Writ Petition No. 4027(SS) of 1998.
(3.) By means of the writ petition, 34 petitioners who were daily wage employees of the Cooperative Electric Supply Society (hereinafter referred to as "the Society") had prayed for regularization of their services in the U.P. State Electricity Board (hereinafter referred to as "the Electricity Board". It appears that the Society had been taken over by the Electricity Board on 3.4.1997. A copy of the minutes of the proceeding dated 3.4.1997 is Annexure P-2 to this appeal. That proceeding was presided over by the Minister of Cooperatives, U.P. Government and there were a large number of senior officers of the State government present in the proceeding. In the said proceeding, it was mentioned that the daily wage employees of the Society who are being taken over by the Board will start working in the Electricity Board "in the same manner and position".;