Pattanaik, J. - (1.) Leave granted in all the Special Leave Petitions.
(2.) This batch of cases are directed against two sets of judgments of Allahabad High Court dealing with the question of amalgamation of the posts of Meter Readers, Sub-Station Operators and Switch Board Attendants under the U.P. State Electricity Board. One batch of cases deal with the judgments delivered by the Division Bench of Allahabad High Court dated 22-8-95, setting aside the judgment of the learned single Judge dated 29-9-1994 and allowing the writ petitions filed by some of the Meter Readers. At that point of time no Regulation had been framed by the Board under Section 79(c) of the Electricity Supply Act (hereinafter referred to as "the Supply Act") and the service conditions of the employees of the Board was being determined by issuance of administrative instructions from time to time.
(3.) The second batch of cases deal with the constitutionality of the Regulation framed by the Board under Section 79(c) of the Supply Act and the High Court by the impugned judgment dated 11-7-1997 holds the Act to be intra-vires. Some of the SLPS have been filed by the employees who were not parties before the High Court but have been permitted to file the Special Leave Petition by this Court and as such are before us.;