- (1.) Since all the afore-captioned three writ petitions have been filed by the same petitioners i.e. Employees Association of Institute of Engineering and Rural Technology, hence they are being decided by this common order.
(2.) Writ petition No. 54612 of 2000 has been filed by the Employees Association of Institute of Engineering and Rural Technology, Allahabad through its Secretary and President, who have been arrayed in their individual capacity as well, along with two other persons for a direction upon the respondents to regularize the services of the members of petitioner association, who are employees of Group-B and give benefits, which are available to Group-A employees of the IERT. Further prayers have been made to treat the employees of Group-B in accordance with the principle of equal pay for equal work and not to retrench them and restrain the respondents not to appoint any further employees till the regularization of services of Group-B employees.
(3.) Following order was passed in writ petition No. 54612 of 2000 on 27.1.2016:- "Petitioner is a society. This writ petition has been filed essentially for a direction upon the respondents to regularize the services of its members. From the materials available on record, learned counsel for the petitioners is not able to demonstrate as to who are the members of the society and when they were appointed. Learned counsel for the petitioners may file specific affidavit bringing on record the details of the members of the society with reference to their initial engagement as well as details of working. Petitioners will also disclose the basis of their claim for regularization. As prayed by learned counsel for the petitioner, put up on 29.1.2016 in the additional cause list.";