- (1.) The appeal having been restored to its original number, as requested by learned counsel for the parties we proceed to hear the matter finally so as to decide the appeal on merits under the Rules of the Court.
(2.) Sri R.K. Ojha submitted that since some other persons, similarly placed to the petitioners-appellant, were regularised giving benefit of the Government Order dated 14.12.1990, the appellant also ought to have been given the same treatment and any other view would amount to discrimination with him. He contended that here is a case where the appellant has been appointed on regular basis later on but he ought to have been given regular appointment/regularisation with effect from the date when other persons were regularised i.e., 4.1.1991 and the view taken by the authority concerned otherwise and also by the Hon'ble Single Judge is illegal and liable to be set aside.
(3.) We have heard counsel for the parties and perused record as also the authorities cited at the Bar.;