- (1.) THERE is delay of 261 days in filing the appeal. A counter affidavit has been filed today to the Section 5 application. The prayer for filing of rejoinder is turned down and the reasons there for will appear below.
(2.) THE prayer was also made on behalf the intended State-appellant that the matter be released from our Bench and be listed before the Bench of Hon'ble Mr. Justice S.R. Alam and Hon'ble Mr. Justice Vikram Nath on the ground that several similar such appeals are pending there. The prayer for release was opposed by the writ petitioners-respondents on the ground of urgency. The impugned order passed by Hon'ble Mr. Justice Arun Tandon on the 27th of January, 2006 directs a consideration of the writ petitioners' case for regularisation in Group-D i.e. Class IV employee on the basis of the Regularisation Rules of 2001.
(3.) THE respondents submit that after several contempt applications were filed, ultimately the State authorities gave a decision complying with the impugned order dated 27.1.2006. It is a decision of rejection and the respondent is aggrieved with it but we are not concerned with that subsequent fact in this appeal. The date of the decision is 12.7.2006.;