RAVI NATH TILHARI - (1.) Heard Sri Ravindra Prakash Srivastava, learned counsel for the petitioners and Sri J.S. Bundela, learned Standing Counsel for the State respondents.
(2.) The counter affidavit and rejoinder affidavit have been exchanged and with the consent of the learned counsel for the parties the matter is being disposed of at the admission stage.
(3.) The petitioners' case is that they were appointed on different dates as work charged employees in U.P. Public Works Department and are presently working on different regular posts in the said department.;