Uma Nath Singh, J. - (1.) We have heard learned counsel for parties and perused the pleadings of the Special Appeal. This order shall dispose of all the connected appeals, for, they impugn the same cause of action with some what similar facts.
(2.) The private respondents herein were engaged as the daily wager employees in the Public Works Department at Ghaziabad. Having found their work and conduct satisfactory and up to the mark, they were granted status of work charged employees in the department with effect from 1.7.1989, 1.6.1984 and 1.7.1989 respectively. They were later appointed as Beldar and Chaukidar. It also appears that all the private respondents worked continuously from the date of their engagement till the date of retirement on 31.1.2009. Thus they worked for over 31 years, namely, around 20 years as work charged employees and over 10 years as regular employees. It appears that respondents no.1 and 2 were regularised on 1.4.1999 while no.3 became regular on 24.7.1999.
(3.) During their engagement as work charged employees several substantive posts became vacant on account of death, retirement and resignation of regular employees, but despite the continuous service they were not considered for regularization. Thus they filed a writ petition before this Court, which has been decided by the impugned order dated 9.9.2011 by granting parity with similarly situated employees, who filed Writ Petition No. 2637(S/S) of 2009: Mohd. Mustafa v. State of U.P. and others, which is reported in 2009 (27) LCD 1163 , and wherein this Court has granted them the pensionary benefits.;