K.C.Agrawal, J. - (1.) This petition under Article 226 of the Constitution has been filed by seven petitioners for mandamus directing the respondents to regularise their services in accordance with R. 9 of U.P. Regularisation of ad-hoc appointments (on posts outside the purview of Public Service Commission) (Amendments) Rules, 1984.
(2.) The petitioners were appointed as Lekhpals on ad hoc basis on the dates noted against their names : JUDGEMENT_89_LAWS(ALL)2_1985.html
(3.) On 22nd Feb., 1984 and 2-6-1984 the Sub-Divisional Officer, Tehsil Meja, District Allahabad, terminated the services of the petitioner in accordance with the Board's order No. 9051/4-10-82 dated 20th Mar, 1983. They had been terminated as they were on ad hoc basis. On 11-10-84, this petition was filed for the relief of quashing their termination order and for mandamus to regularise them.;