- (1.) Heard Sri Vijay Gautam, learned Counsel for the petitioners, Sri Ashok Khare, Senior Advocate, assisted by Sri Amit Kumar Srivastava, learned Counsel for private respondents and learned Standing Counsel on behalf of State-respondents.
(2.) Petitioners, who are 21 in number, claims to have been appointed as daily-wage class-IV employees in Printing and Stationery Department, Government Press, Allahabad. Such appointments are alleged to have been offered to the petitioners between 1988 to May, 1993.
(3.) Petitioners through this petition have prayed for two reliefs: (a) regularisation of their services in terms of the Government Order dated 2nd June, 2001 and dated 24th September, 2001, (b) a writ of certiorari quashing the orders dated 24th February, 2005 and dated 25th August, 2005, whereby the respondents have rejected the representations of the petitioners against regularization offered to private respondent Nos. 6 to 35 on Class-IV posts, which according to the petitioners is illegal, inasmuch as petitioners being senior having being appointed on daily wages basis, at a prior point of time, as Class-IV employees to the said respondents, have been denied such regularization, while the said respondent Nos. 6 to 35 have been regularised.;