A.P.Sahi, J. - (1.) The petitioners are claiming continuance in service as Class IV employees in the District Judgeship of Agra. The petitioner No. 6 claims continuance as a driver. The petitioners have given their dates of appointment as follows: JUDGEMENT_425_ADJ1_2010Html1.htm
(2.) The contention raised is that they are entitled for regularisation under the U.P. Regularisation of Adhoc Appointments (On Posts Within the Purview of the Public Service Commission) (Third Amendment) Rules, 2001. The said rules are contained in Annexure 4 to the writ petition.
(3.) Sri K.N. Misra learned counsel for the petitioners contends that the order passed by the learned District Judge which is Annexure 1 to the writ petition refuses to re-appoint the petitioners on the communication of Hon'ble the Administrative Judge, Agra and the same is sought to be challenged on the ground that their continuance cannot be interrupted except.otherwise than in accordance with law.;