S.N.Srivastava, J. - (1.) This petition and other connected petitions have been filed for the relief of a writ of mandamus commanding the respondents to regularise the service of the petitioners who are languishing in the department in the uncertainty of adhocism for years together.
(2.) All the petitions may be different in factual aspect but the subject matter of impugnment in this batch of the petition i.e. the order dated 22.8.2002 passed by the Chief Engineer, (Personal), U.P. Jal Nigam, Lucknow is identical by ;which earlier order dated 12.10.2001 passed by managing Director was rescinded on the ground that the earlier order aforesaid granting minimum of the wages at par with regular employees militated against the mandate embodied in the decision of the Apex Court in Civil Appeal No. 3634 of 1995 State of U.P. v. Putti Lal and by an incompetent authority.
(3.) The factual matrix of the present case in writ petition no. 15617 of 2003 is that the petitioner entered the service on 1.4.1989 as Runner/Chaukidar and in the course of time, he represented to the authorities on several dates seeking regularisation of his service in one of the vacant posts in the department. Ultimately, certain employees invoked the extra ordinary jurisdiction of this Court in Lucknow Bench and pursuant to the directions issued by the Lucknow Bench of this Court, minimum of pay scale to all muster roll employees was granted vide memorandum dated 12.10.2001. Subsequently, on the basis of decision of the Apex Court in Putti Lal, the aforestated office memorandum was rescinded and the muster roll employees were relegated to status quo ante. It is in this back ground that the petitioner has preferred the instant petition for relief of mandamus.;