S. B. Sinha, J. - (1.) Leave granted.
(2.) Application of the provisions of the Uttar Pradesh Reorganisation Act, 2000 (for short "the 2000 Act") falls for consideration in these appeals which arise out of a judgment and order dated 20-07-2005 passed by the High Court of Uttaranchal at Nainital in Civil Contempt No. 14 of 2004.
(3.) Respondents herein have filed a writ petition before the Allahabad High Court for regularization of their services in the Nagar Palika Balika Intermediate College situated at Haldwani, Kathgodam, District Nainital. The said writ petition was allowed by a judgment and order dated 29-05-1997 in part, directing : "(1) The posts against which the petitioners are working on part time basis for more than five years should be considered for sanction/creation by the appropriate authority and the management of the institution shall, if the necessity of employ ment still exists, notify to the proper authority the requirement of sanction such posts and the authority shall, as expeditiously as possible, consider the question of creation of such posts in accordance with law. (2) The services of the petitioners shall not be terminated after the expiry of 58 days or any such limited period and shall continue till the exigency of employment exists and if the posts are permanently sanctioned till a duly selected candidate joins against each respective post. When such a post is created sanctioned and advertised, the petitioners shall have the right to apply against the respective post notwithstand ing the age bar. (3) Till the petitioners remain in service in terms of the foregoing directions, they will be paid their salary and other benefits at par with the regularly appointed teach ers in case they are performing equal work." ;