Sunil Ambwani, J. - (1.) Heard Sri Alok Kumar Yadav and Sri Shashi Shekhar Tiwari, for petitioners and Sri Ranjeet Saxena, for respondents.
(2.) Petitioner (Form number) have filed this writ petition against an order by which the U.P. Electricity Services Commission has rejected their claims as retrenched Class IV Employees of the U.P. State Electricity Board, for absorption by way of direct recruitment as Class IV Employee in U.P. Power Corporation, under a special drive to fill up 236 vacancies of Scheduled Castes, Scheduled Tribes and 97 vacancies for Other Backward Classes.
(3.) Earlier the petitioners had filed Writ Petition No. 12620 of 2001. It was decided on 3.4.2001, directing the respondents to decide their representations. The decision was delay. Consequently the petitioners filed Contempt Petition No. 1930 of 2001, in which notices were issued on 8.7.2002, to opposite party No. 4 to show cause as to why they should not be punished for disobeying the order passed by this Court. In the meantime, the respondents started the process to fill up vacancies. A Second Writ Petition No. 9998 of 2002, between Om Prakash and Ors. v. Deputy General Manager and Ors., was filed by the petitioners in which an order was passed by this Court directing the respondents that the petitioners, who were claiming to the retrenched employees, be permitted to appears provisionally in the next interview test, for considering reinstatement or regularisation of such Class IV Employees. Any order passed was to be subject to the result of the writ petition.;