- (1.) The appeal from the interim order dated 24th of May, 2005 is summarily disposed of.
(2.) The appellants before us, who were the materially affected private respondents in the writ, had been given ad hoc appointments as routine grade clerks and that was the grievance of the writ petitioner.
(3.) In the impugned interim order the Hon'ble Single Judge laid down that even powers under Article 229 are to be exercised by the Hon'ble the Chief Justice fairly and reasonably. Mr. Pandey for the appellants submits that the position might need re-examination in view of the case reported at (2006) 1 S.C.C. 779, Union of India and others v. Kali Dass Batish and another , and the placed passages, specifically, paragraph 14 thereof.;