- (1.) Heard Sri S.F.A. Naqvi, learned Counsel for the Petitioners, learned Standing Counsel for Respondents No. 1, 3 and 4 and Sri Gopal Chandra Saxena, Advocate for Respondent No. 2.
(2.) The Petitioners have sought the following reliefs: (i) Issue a writ, order or direction in the nature of mandamus, commanding the Respondents to consider candidature of the Petitioners for absorption in pursuance of the U.P. Absorptions of Retrenched Employees of Government or Public Corporation in Government Services Rules, 1991. (ii) Issue a writ, order or direction in the nature of mandamus, commanding the Respondents to decide pending representation of the Petitioners dated 25.4.2008, pending before Respondent No. 4 (Annexure '11' to this writ petition); (iii) Issue a writ, order or direction in the nature mandamus, commanding the Respondents to declare the order dated 1.12.2003, issued by the Respondent No. 3, as null and void; (iv) Issue any other suitable writ, order or direction in the nature, which this Hon'ble Court deems fit and proper in the facts and circumstances of the case; (v) Award costs of the petition to the Petitioner, throughout.
(3.) Learned Counsel for the Petitioners at the outset stated that since U.P. Absorption of Retrenched Employees of the State Government or Public Corporation in Government Service Rules, 1991 (hereinafter referred to as the "1991 Rules") are not applicable to the Census department employees, therefore, he is not pressing the above relief on the basis of 1991 Rules but his prayer is that he may be directed to be considered for regularisation in view of Government Orders dated 21.08.2007, 09.10.2007 and 29.04.2008.;