Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of the opposite party Nos. 1 to 4 has been accepted by the learned Chief Standing Counsel.
(2.) MR . Amit Dwivedi, Advocate has put in appearance for opposite party No. 5. Heard learned Counsel for the Petitioners, learned Counsel for the opposite party No. 5 as well as learned Standing Counsel.
(3.) THE writ petition has been filed challenging the order dated 04.4.2011, copy of which is annexed as Annexure No. 1 to the writ petition, by which the opposite party No. 5 has been regularized from the date of his initial appointment i.e. 25.7.1992 in compliance of the Court's order dated 17.2.2010 passed in Writ Petition No. 4712 (SS) of 2004.;