- (1.) Heard Sri Rohit Upadhyay, learned counsel for the petitioners, Sri P.P. Choudhary, learned standing counsel for respondent nos.1, 2 and 3 and Sri Harshit Pathak holding brief of Anurag Pathak, learned counsel for the respondent nos. 4 and 5.
(2.) Petitioners have filed this writ petition for the following relief: I. Issue a writ, order of direction in the nature of certiorari quashing the order dated 12.4.2016 passed by the M.D. (Managing Director U.P. Bhumi Sudhar Nigam). II. Issue a writ, order of direction in the nature of mandamus directing the respondents to regularise the services of the petitioners on the posts held by them. SUBMISSIONS OF PARTIES
(3.) Learned counsel for the petitioner submits that in terms of Government Order dated 13.8.2015 and Government Order dated 24.2.2016 for regularisation of work charge/contractual employee, the petitioners are entitled for regularisation on the post they are working but the impugned order dated 12.4.2016 has been passed in contravention of the aforesaid Government Orders. He submits that in case the respondent no.4 was finding difficulty due to shortage of funds to meet the expences of salary on account of regularisation of the petitioners then in that situation the respondent no.4 should have asked for funds from the State Government.;