R.B.Misra, J. - (1.) In this petition prayer has been made for quashing the advertisement dated 5.2.2000 issued by the respondent for recruitment to the class III posts of ministerial cadre with further prayer for issuance of mandamus commanding the respondent to treat the petitioners as regular in service on the posts held by them and for payment of salary admissible to the regular employees.
(2.) The brief facts necessary for adjudication of the writ petition are (i) the petitioners No. I and 2 namely Triloki Nath Dwivedi and Santosh Kumar Srivastava were appointed on 19.2.1991 and 1.4.199.1 respectively in District Judgeship of Mirzapur as paid apprentice on ad-hoc basis @ of Rs. 900/- per month and were subsequently transferred to Judgeship of Basti and joined there on 20.9.1994 and 13:9.1994 respectively, since then they are working as class III employees and are being paid salary as a regular employees; (ii) Petitioner No. 3 Sri Ajai Kumar Rai was initially appointed as Stenographer (Hindi) in Gorakhpur Judgeship on 5.2.1991 and was transferred to Judgeship of Basti and had joined in Judgeship of Basti on 23.9.1994 and since then he is continuously working; (iii) Petitioner No. 4 Sri Govind Saran Lal and petitioner No. 5 Sri Anuj Kumar were initially appointed on fixed pay of Rs. 950/- per month as Copyist on 9.1.1991 and 3.9.1990 respectively land are working on the Same post continuously without any break; (iv) Petitioner No. 6 Sri Sanjay Kumar Sonkar was initially appointed on ad hoc basis on the post of paid apprentice in Lucknow Judgeship on 17.12.1990 and was subsequently transferred to Judgeship of Basti on 12.9.1994 and since then he is regularly working there.
(3.) According to the petitioners they were appointed in accordance to Rule 269 of General Rules (Civil) which empowers the District Judge to make appointment in emergency. Rule 269 is reproduced as below : "269. District Judge to be informed when work increases for ('opyists - If in any court, copying work increases so much (hat the existing staff of copyists cannot cope with it; the head copyists shall at once report to the District Judge, in the case of the court of the District Judge through the Munsarim of that court, and in the case of any other cowl, through the presiding officer of the court. The District Judge shall ascertain whether any increase of establishment is necessary; and if an increase he necessary in his opinion, he shall report the matter for the orders of the High Court. In urgent cases, the District Judge may employ extra copyists and report to the High Court.";