- (1.) SHRI.Narayan.Shukla,.J. Heard.Dr..L..P..Misra,.learned.Counsel.for.the.petitioners.and.the.learned.Standing.Counsel.for.the.opposite.parties.1.and.2.as.well.as.Mr..Kapil.Dev,.Senior.Advocate.assisted.by.Mr..R..K..Chaudhary,.learned.Counsel.for.the.other.respondents.
(2.) ..The.advertisement.dated.24-6-2006..(Annexure.No..1.to.the.Writ.Petition),.whereby.the.posts.of.Junior.Engineers..(Civil).have.been.advertised.by.the.opposite.party.No..3,.is.under.challenge.by.the.petitioners.claiming.their.regularization.against.the.said.posts.under.the.U..P..Regularization,.of.Ad.hoc.appointments..(on.posts.within.the.purview.of.U..P..Co-operative.Institutional.Service.Board).Regulations,.1985..(hereinafter.referred.to.as.'regulations,.1985'.). ..Briefly.the.relevant.facts.of.the.case.are.that.since.1994.to.1997.the.petitioners.were.appointed.on.different.dates.on.the.post.of.Junior.Engineers.on.daily.wage.basis.and.subsequently.they.were.paid.the.consolidated.salary.approximately.Rs..3,500/-.per.month..On.8-8-2002.an.advertisement.was.issued.for.regular.appointment.on.the.post.of.Junior.Engineers..Being.aggrieved.with.which.the.petitioner.Nos..1.to.4.approached.this.Court.through.Writ.Petition.No..4869..(SS).of.2002..This.Court.by.an.interim.order.dated.6-9-2002.restrained.from.proceeding.with.the.selection.in.furtherance.of.the.advertisement.impugned.therein.and.issued.direction.to.allow.the.petitioners.to.continue.on.the.posts.so.held.by.them..Likewise.the.petitioner.Nos..5,.6.and.7.also.filed.the.Writ.Petition.No..5357..(SS).of.2002..The.petitioner.No..8.against.the.advertisement.issued.in.the.year.of.1997.had.already.filed.a.Writ.Petition.No..5612..(SS).of.1997.and.subsequently.through.Writ.Petition.No..1632..(SS).of.1999.alongwith.others.he.approached.this.Court.for.regularization.in.service. ..Being.aggrieved.with.another.advertisement.dated.8-8-2002.the.petitioner.Nos..9.and.10.also.filed.the.Writ.Petitions.bearing.No..1008..(SS).of.2003.and.Writ.Petition.No..1005..(SS).of.2003..The.petitioner.Nos..11.and.12.being.aggrieved.with.the.advertisement.dated.8-8-2002.filed.another.Writ.Petition.No..5200..(SS).of.2002.
(3.) ..The.aforesaid.Writ.Petitions.are.still.pending.and.the.petitioners.are.enjoying.their.posting.with.salary.and.continuity.of.work.on.the.posts.of.Junior.Engineer..(Civil.). ..In.light.of.the.provisions.of.Regulation.103.of.U..P..Co-operative.Employees.Service.Regulations,.1975.the.petitioners.are.claiming.the.protection.of.the.provisions.of.Section.6-Q.of.the.U..P..Industrial.Disputes.Act,.1947,.which.are.quoted.herein.below.:;