RAJESH TANDON,J. - (1.) HEARD the learned Counsel for the parties at length.
(2.) THE petitioners have filed the present writ petitions for the issue of a writ order or direction in the nature of mandamus directing the respondents to treat the petitioners as regular employees of the department and pay them salary as it is being given to the petitioners in pursuance of the order dated 29.7.1999 with all the benefits available to the regular employees of the department in the corresponding cadre and for a writ of certiorari quashing orders dated 10.4.2000, 6.9.2000, 21.4.2000 and 29.8.2000. Brief facts giving rise to the present writ petition are that the petitioners were appointed on daily wages on the posts of Meth and Beldar and they were made work charge employees of the department between 1983 and 1988 and since then they are continuously working in the Department.
(3.) THAT State of U.P. has issued a G.O. on 15.10.1997 in respect of regularisation of the work charge employees of the department who are working continuously for the last several years. According to G.O. as work charge employees who have rendered continuous satisfactory service of 5 years or more than 5 years till 31st March, 1997 shall be regularised on the post held by them. The relevant clause of the G.O. is mentioned below: .........[vernacular ommited text]...........;