Rakesh Tiwari, J. - (1.) Heard the Counsel for the parties and perused the record.
(2.) The petitioners have filed the present writ petition, challenging the validity and Correctness of the order dated 29.10.2002 and 31.10.2002 passed by respondents No. 4 and 5, Annexures-3 and 6 to the writ petition, by which they have been directed to join in the parent department treating them as on deputation in AMA.
(3.) The brief facts of the case are that the petitioners were appointed on different dates on the posts of Attendants, Rajmistri, Cook, Game Ardali and Sweeper in the office of the Director, Mansik Arogyashala/Mental Hospital, Agra and claim that their services be deemed to be regularized in AMA, Agra.;