M.L.Bhat, J. - (1.) The petitioners who are four in number pray for a writ of certiorari quashing the order dated 30-3-1991 passed by the District Judge, Kanpur Dehat and they pray for a writ of mandamus to adjust the petitioners in the existing vacancies and also want a direction commanding the respondents to regularise their services in the posts of copyists falling in the Ministerial Establishment of the District Judge. They want that they should be treated continuously in service.
(2.) Briefly stated the facts which give rise to the filing of this writ petition as stated in the pleadings of the party are as under : District of Kanpur Dehat was carved out from the District of Kanpur. Now there are two districts, one is known as Kanpur Nagar and the other Is known as Kanpur Dehat. Various posts in the Judgeship of Kanpur Nagar were transferred to Judgeship of Kanpur Dehat The judicial officers were also transferred from Kanput Nagar to Kanpur Dehat, The transfer of posts became effective from 26-11-1985. Apart from the posts which were transferred to Kanpur Dehat from Kanpur Nagar various posts in the Ministerial Establishment for the Kanpur Dehat were sanctioned from time to time.
(3.) Petitioners are said to have been appointed on ad hoc basis on the posts of copyists in the Kanpur Dehat Judgeship in the year 1987 on the following dates. Petitioner No. 1 was appointed on 3-6-1987, petitioner No. 2 was appointed on 1-5-1987, petitioner No. 3 was appointed on 9-11-1987 and petitioner No. 4 was appointed on 6-5-1987 The appointment orders to this effect are contained in Annexures 3, 4, 5, and "5-A to the writ petition. Th vacancies against which the petitioners were appointed were of temporary nature. However, vacancies were extended from time to time These posts were initially said to be copyists in Police Copying Section which was later on redesigned as Copying Section (Criminal). ln this way two copying branches civil and criminal came into existence but the posts of copyists la both the branches are identical and carried equal pay male and are transferable with each other. Petitioners were appointed initially for a fixed term but their period of appointment w;s extended from time to time. The posts against which the petitioner were appointed were made permanent by the State Government by issuance of Government Orders dated 4-8-1990 and 24-5-1990. Copies of the Government Orders are Annexure 6 and 7 to the writ petition.;