JUDGEMENT
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(1.) Heard Shri Manish Goyal and Shri Ajeet Kumar Singh, learned counsel for the petitioners and Shri H.C. Pathak, learned Standing Counsel for the respondents.
(2.) In these writ petitions, the petitioners have prayed for quashing the impugned orders dated 11.7.2013 passed by the Commissioner and Secretary, Board of Revenue, Lucknow-respondent no.2 and its consequential orders dated 12.7.2013, 20.7.2013, 18.7.2013 passed by the District Magistrate, Ballia-respondent no.3. They have further prayed for direction to the respondents to permit them to work on their respective posts and to pay them their monthly salary as and when it falls due to them as per rules.
(3.) Brief facts giving rise to these writ petitions are that the petitioners were initially appointed as untrained Lekhpal for different periods between the years 1978 to 1981 in different Tehsils of District Ballia for limited duration. On 15.1.1986 the Board of Revenue issued a Circular letter notifying its decision for sending such persons, who had worked as untrained Lekhpal in Consolidation Department or Revenue Department of the State for being imparted training in Lekhpal Training Institute. The petitioners had worked for various periods in different Tehsils of District Ballia under the orders of the Assistant Collector concerned. On 3.10.1988 the Board of Revenue issued orders directing that any Lekhpal, who had worked for a period of one year including artificial breaks between 30th September, 1976 and 1st June, 1983, should be sent to the Lekhpals' Training Schools to enable them to get regular appointment. In pursuance of the said Circular, the petitioners made representations to the Board of Revenue that their names should be forwarded to the Lekhpal Training Schools after making necessary verification. In pursuance of the said order of the Board of Revenue, necessary enquiry was made by the authorities concerned and services rendered by the petitioners were verified to be true and correct. The petitioners were found entitled for training in Lekhpal Training Schools. The authorities concerned sent the petitioners for training and they joined their training in the year 1989 and completed their one year course at Lekhpal Training Schools in November, 1990. In the training, the petitioners were also subjected to the written examination and interview during the said training at Lekhpal Training Schools, Varanasi, and the result was declared on 10th July, 1991.;
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