R.K. Singh, J. - (1.) HEARD Mr. Daya Shankar, learned counsel appearing for Than Singh and Udai Veer Singh, petitioner Nos. 3 and 4 and the learned Standing Counsel. The supplementary affidavit filed by these petitioners on 26 -8 -96 has annexed the Government order as annexure No. 14 and 15, through which all the part time tubewell operators have been regularised and the Government has decided to pay full salary as available to regular tubewell operators. The learned counsel for the petitioners has submitted that the petitioners are covered by this general letter issued by Government of Uttar Pradesh and they have got all the benefits of regular tubewell operators. Accordingly, the writ petition of the petitioners is allowed. The order dated 5 -3 -1991 of termination is quashed. The respondents are directed to regularise the services of these two petitioners who are continuing in the service on the strength of interim order of this Court dated 15 -4 -91 and to pay the emoluments as regular employee as decided by Government of Uttar Pradesh as per annexure Nos. 14 and 15 noted above.;