- (1.) HEARD Sri Ashok Khare, learned Senior Counsel assisted by Sri Amit Krishna, learned Counsel on behalf of the Petitioners, learned Standing Counsel for the Respondent No. 1 and Sri Ramendra Pratap Singh, learned Counsel appearing for the contesting Respondents No. 2 and 3 -Greater Noida Industrial Development 2. Authority and have perused the record.
(2.) TIME was granted to Sri Ramendra Pratap Singh to obtain instructions, which he states that he has received. With consent of the learned Counsel for the parties, this writ petition is being disposed of at this stage without calling for a counter affidavit. The case of the Petitioners is that they were initially engaged by the Respondent -Authority as Assistant Manager (Project) on contract basis. According to the Petitioners there were 27 such persons who had been appointed and all the 27 persons have already been regularized. The dispute in the present petition is with regard to the date from which the regularization is to be given effect to. Five of such 27 persons had filed Claim Petition No. 174 of 2011 before the State Public Services Tribunal, Lucknow, which was allowed by judgment and order dated 23.6.2011 with the following directions: The Opposite Parties are directed to consider the regularization of the services of the Petitioners w.e.f. the date of existence of vacancy i.e. 20.11.02 in accordance with the judgment of the Hon'ble High Court and also grant them all consequential service benefits arising out of it. Compliance of the orders be made within a period of eight weeks from the date of production of certified copy of this order.
(3.) THE Petitioners herein alongwith two other persons had also filed Claim Petition No. 1116 of 2011, which has been dismissed as not maintainable by judgment and order dated 5.8.2011, which order is under challenge in this writ petition.;