- (1.) IN this bunch of spe cial appeals judgment dated 8-9-1997 passed by the learned single Judge has been questioned by which Civil Misc. Writ Petition No. 19071 of 1995 and four others writ petitions were finally disposed of. Petitioner in the aforesaid five writ peti tions are Junior Engineers serving in Al lahabad Development Authority on ad hoc basis for several years. They claimed regularisation of their services as Junior Engineers and payment of regular salary. Learned Single Judge by the impugned order dated 8-9-1997 disposed of the writ petitions by the following orders: "in the aforesaid view of the matter, the nature of exercise in regard to the selection in making ad hoc appointments on regular basis for filling up the substantive vacancies in the posts of Junior Engineers which has been under taken by the respondent Development Authority cannot be sustained in law. "
(2.) IN the result the questions framed in the earlier part of this judgment are decided accordingly. Vide an interim order of this Court, the implementation of the result of the selection held for making ad hoc ap pointment on regular basis had been stayed. The entire proceedings culminat ing in the declaration of the result referred to hereinabove which had been stayed being manifestly illegal and vitiated in law deserves to be and are hereby quashed. The respondent Authority shall now proceed to fill up the substantive vacancies in question expeditiously in ac cordance with law and taking into con sideration the observations and directions indicated hereinabove.
(3.) IN the circumstances, however, it shall be ensured that till the exercise of regularisation in accordance with law is completed as directed hereinabove and the vacancies in question are filled up, the services of the Junior En gineer/petitioners who were in service on 10-2-1992 with three years service to their credit by that date and are still continuing to be in service, shall not be dispensed with and they will be entitled to the payment of salary/wages etc. in the same manner as provided to the Junior Engineers in the case of Ram Kishan (supra) by the apex Court. The reliefs claimed in the writ peti tions except to the extent indicated above shall stand refused.;