- (1.) R. H. Zaidi, J. Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) BY means of this petition, petitioner prays for a writ, order or direction in the nature of mandamus directing the respon dents to regularise the services of the petitioner as Collection Amin in accord ance with rules. Learned counsel for the petitioner submitted that the petitioners were entitled to be regularised as Collection Amins under the rules but the respondents in spite of the representations/applications made by the petitioners, were not regularising their ser vices. It has also been stated that the petitioner has already filed a repre sentations for ventilation of their grievan ces which are stated to be pending before the respondent No. 2. The controversy regarding appointment and regularisation of the services of the Collection Amins stand resolved and concluded by the decision of this Court in Altar Singh v. Col lector, Muzaffamagar, 1995 (1) ESC 184. I, therefore, without entering into the merits of the case, direct the respondent No. 2 to decide the representations of the petitioners by means of speaking orders taking into consideration the aforesaid decision and the relevant rules with in, 2 months from the date a certified copy of this order is produced before him. Unless the services of the petitioners have already been terminated, the petitioner shall continue to work as Collec tion Amins. They will also be entitled to their salaries till disposal of the repre sentations.
(3.) WITH these observations and direc tions, the writ petition stands disposed of finally. Petition disposed of. .;