Sunil Ambwani, J. - (1.) Heard Shri Yogesh Agrawal, learned Counsel for Smt. Vishnu Priya in writ petition No. 5031103 and 38718/04, Shri K.S. Rathore for Shri Kalyan Saini in writ petition No. 34709/03, Shri P.S. Yadav for Murari Lal Pandey in writ petition No. 34640/03 and Shri Madhusudan Dixit for Shri Amit Trivedi in writ petition No. 45879/2004.
(2.) In writ petition No. 5031 of 2003, Smt. Vishnu Priya has challenged the order by which her appointment dated 15.7.2003 was converted into adhoc appointment; and in her second writ petition No. 38718 of 2004 she has challenged the order dated 11.8.2004 by which her services were ceased as the junior most employee on the ground that one Shri Bhawanideen, a Daftari, who was earlier dismissed was reinstated, by orders of the High Court.
(3.) Shri Kalyan Saini has prayed for his appointment in terms of the order passed by this Court on 28.8.2002, in writ petition No. 19643/02 Jaikaran Singh v. State of U.P. and Ors.; in which his appointment out of the wait list on the ground that he was poor and experienced Mali, was set aside. He has prayed for a direction to adjust him in the next available vacancy.;