SUDHIR AGARWAL,J.SHAMSHER BAHADUR SINGH,J. - (1.) Heard Sri H.R. Mishra, learned Senior Advocate, for petitioners and Sri Tarun Verma for respondents.
(2.) These two writ petitions have arisen from a common judgment dated 21.11.2001 passed by Central Administrative Tribunal, Allahabad Bench, Allahabad (hereinafter referred to as 'Tribunal'), hence as requested, have been taken together and are being decided by this common judgment.
(3.) Petitioners claim is for regularization and absorption on the post of 'Accounts Clerk' and also a direction to respondents not to revert them to their substantive Group -D posts on which they were recruited substantively. It is not in dispute that all the petitioners were working in Group -D posts and had completed three years of service.;