Anil Kumar, J. - (1.) HEARD Sri Moti Lal Yadav, learned counsel for petitioners, learned standing counsel, Sri B.R. Manaujia, Advocate holding brief of Sri Avdhesh Shukla, learned counsel appearing on behalf of respondents and perused the record.
(2.) AS the controversy involved in the present case is trivial in nature so with the consent of learned counsels for the parties present today, the present writ petition is finally disposed of at the admission stage. Notices issued to O.P. No. 4 is dispensed with.
(3.) LEARNED counsel for petitioner submits that in the present case, petitioners who are working on the post of Rasoia, however, their services were disposed with without any rhyme or reason.;