SUNITA AGARWAL, J. - (1.) This bunch of nearly 100 special appeals and writ petitions raises common questions of fact and law with regard to the right of regularization of persons, who were appointed as daily wage Registration Clerks in the Registration department of the State of U.P. The appointment of Registration Clerks is regulated under the U.P. Registration Manual, (Para 94-A and Para 95) (herein after referred to as the 'Registration Manual'). Introduction:-
(2.) The litigation which commenced in the year 1991 spilled over two and a half decades and after several rounds of litigation came up before us in this bunch, categorized as 'Registration Clerks Bunch'. The daily wage Registration Clerks who were appointed some time in the year 1983-84 for a period of three months in a financial year with the sanction of the Governor, for the purpose of disposal of arrears of copying work in the registration offices in the State of U.P., continued to work under the orders/directions of this Court.
(3.) First round of litigation commenced in the year 1991 on advertisement being made for regular appointment on the post of Registration Clerks in the district level Registration offices under the Stamp and Registration Department, State of U.P., and culminated with the pronouncement of the Apex Court in the case of Khagesh Kumar and others v. Inspector General of Registration and others reported in 1995 SCC Supl. (4) 182, decided on 27.09.1995 . The matters before us are off-shoots of the aforesaid judgement.;