K. C. Agarwal, J. - (1.) This writ petition has been filed by U.P. Bank Employees Union, Unit Fetehpur, and its members who are arrayed as petitioners 2 to 13. These petitioners 2 to 13 have been working on ad-hoc basis from the various dates, details of which have been mentioned in paragraph 2 of the writ petition. In pursuance of the U.P. Ad-hoc Regularisation Rules, 1979, the services of these petitioners have been regularised. The intimation about the regularisation was sent to the petitioners on 14-5-1985. In the last line of this order, the direction was : "Karyabhar Grahan Karnc Ki Tit hi Se Chakri Ka Prarambh Mana Jayega". Counsel for the petitioners urged that as the petitioners 2 to 13 would be deemed to have joined the service on the date after the aforesaid order passed on 14-5-1986, they would be deprived of several benefits which had been admitted to them before regularisation. Counsel contended that it could not be and was not the intention of the State Government that the benefits which such employees had already received while working on ad-hoc basis would not be given to them after regularisation. It appears that the direction quoted above from the order only means that the petitioners would be deemed to have joined the service with effect from the date on which this order was passed. It cannot be interpreted as meaning that the benefits to which the petitioners had already been admitted, they would be deprived of the same. If the petitioners 2 to 13 are entitled under the Rules applicable to their service for purpose of taking into account the determination of their service, that would not be possible to be given a good-bye.
(2.) With these observations, the writ petition is disposed of. Petition disposed of.;