I.M. Quddusi, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel
(2.) By moans of the present writ petitions the petitioners have sought for a direction in the nature of mamdamus commanding the opposite parties to consider and regularise the services of the petitioners on the basis of the existing service Rules and they may be allowed to continue in service with all consequential benefits of service and pay them salary regularly.
(3.) According to the averments made in the writ petition, the petitioners Nos. 1 and 2 were selected for the Seasonal Collection Amin in the year 1982 end they were given seasonal work but since 1982 they were rot given any seasonal work Again in the year 1988, they were selected for tho post of Seasonal Collection Amin and they were given work upto 1991.;