- (1.) Heard Sri Abhishek Rai, Advocate holding brief of Sri Kirshna Kumar Dubey, learned counsel for the appellants and Sri C.K. Rai, learned counsel appearing on behalf of the respondent.
(2.) By means of present appeal, the appellants have challenged the order dated 15.12.2011 passed in Writ Petition No.70685 of 2011.
(3.) The brief facts of the case are that the appellants are Seasonal Assistant Wasil Baqi Nawis working in the Collectorate, Saharanpur. It appears that there were 43 sanctioned posts for Group (Ka). 27 posts were already filled up on the commencement of U.P. District Office (Collectorate) Clerk Grade Service (Second Amendment) Rules, 2011 (hereinafter called as 'Rules 2011') which came into force on 26th May, 2011. Out of 27 posts, 26 posts have been filled by way of direct recruitment and one post by way of promotion. It is not in dispute that 27 posts were filled in accordance to the prevailing rule existed prior to the commencement of Rules 2011.;