Arun Tandon, J. - (1.) Heard Sri Ravi Kant Senior Advocate, assisted by Sri Manish Goeal Advocate, Sri Anil Bhushan Advocate, Sri M.R. Khan Advocate, on behalf of the petitioners in Civil Misc. Writ Petition No. 46588 of 2005, Civil Misc. Writ Petition No. 58494 of 2005 and Civil Misc. Writ Petition No. 60861 of 2005. Additional Advocate General on behalf of the respondents in all the writ petitions.
(2.) These three writ petitions have been filed by 21 petitioners. All of them claim to have been appointed as Class-IV Employees on daily wage basis (on a fixed salary of Rs. 1050/- per month) in the Establishment of Advocate General UP., Allahabad and in the Establishment of Government Advocate at Allahabad between 1998 to 1999. The petitioners allege that they have been continuously working as daily wage employees since their initial appointment without any break. The services rendered by the petitioners are highly satisfactory and absolutely nothing adverse has been noticed against the work and performance of the petitioners as Class-IV employees.
(3.) It is contended that in past the respondents have been filling up the Class-IV vacancies, as and when they became available, by regularization of daily wage employees, who had been appointed earlier. In support thereof reliance has been placed upon the letters dated 9th June, 2004 and 19th June, 2004 (Copies whereof has enclosed as Annexure-4 to the Writ Petition No. 58494 of 2005). In this background on 7th June, 1999 Advocate General UP. had forwarded a request to the State Government for sanction/creation of new posts in order to cope with the additional work. In response to the aforesaid proposal, a letter dated 13th December, 2000 was forwarded by the State Government. Thereafter further correspondence was entered into and meeting between the State Officials and the Advocate General took place on various dates.;