Rakesh Tiwari, J. - (1.) Heard the learned counsel for the parties and perused the records.
(2.) By means of this writ petition, the petitioners have prayed for the following reliefs : (a) a writ, order or direction in the nature of mandamus directing the respondents to make payment of salary to the petitioners in the scale of Rs. 950-1,500 along with D.A., H.R.A., C.C.A., etc. which is being paid to the regular clerk/typists in the office of the respondents ; (b) a writ, order or direction in the nature of mandamus directing the respondents to regularise the services of the petitioners on the post of clerk/typist in the office of respondent No. 2 ; (c) a writ, order or direction in the nature of mandamus directing the respondents to make payment of difference of salary for which the petitioners are entitled in law in the scale of Rs. 950-1,500 plus other allowances and that of Rs. 30 per day, which is being paid to the petitioners at present along with arrears ; (d) a writ, order or direction in the nature of mandamus directing the respondents not to interfere with the functioning of the petitioners as clerk/typists and not to make any artificial break in the service of the petitioners ; (e) a writ, order or direction in the nature of mandamus directing the opposite parties not to fill up two posts of typist/clerk in pursuance of their advertisement dated 26.2.1991 (Annexure-XXV) ; (f) any other writ, order or direction which this Hon'ble Court may deem just and proper ; (g) award the costs of this petition to the petitioners.
(3.) At the time of filing the writ petition, this Court passed the following order on 7.1.1992 : "Issue notice. Until further orders of this Court, the respondents are directed to continue the petitioners on the posts held by them till regular appointments are made. It is further directed that the petitioner shall first be considered for appointment in preference to fresh consideration on the basis of their seniority and suitability.";