S.R. Singh, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel. The petitioners No. J, 2 and 4 claims to be working as Sincbpal in Sirsi Bandh Prakhand, Mirzapur while the petitioner No. 3 claims to be working as Turner in the said Department for more than 10 years According to the learned counsel, the petitioners are entitled to be regularised in service having rendered more than 10 years of service in the department. Since the petitioners have already made representation, copy of which has been annexed as Annexure-5 to the writ petition, it is not necessary to express my opinion over the claims of the petitioners. It would meet the ends of justice, if I direct the Executive Engineer, Sirsi Bandh Prakhand, Mirzapur to decide the petitioners' representation and pass appropriate orders in accordance with law within a period of one month from the date of presentation of a certified copy of this order before the said authority along with a copy of the representation which is said to have been filed by the petitioner.
(2.) The petition Brands disposed of with above observation and direction.
(3.) Copy of the order may be made available to the parties counsel on payment of usual charges. Petition decided accordingly.;