Dr. Balbir Singh Chauhan, J. - (1.) LIST has been revised. None is present. The petitioners have filed this writ petition to interfere with the terms add agreement reached between the parties. The employment of the petitioners are not governed by under any statutory rules but by the terms and conditions of the agreements. Clause 6 of the said agreement reached between the parties specifically provides for reference to the arbitration proceedings providing as whenever any dispute arises between the parties, parties will resort to Arbitration. In view of the arbitration clause in the agreement itself the petition is not maintainable, even otherwise it is settled taw that terms and conditions cannot be interfered through writ petition (vide Bareilly Development Authority v. Ajay Pal Singh : AIR 1989 SC 1076, and Indore Development Authority v. Sadhana Agarwal : 1995 (3) SCC 1).
(2.) THE petition is dismissed with the cost of Rs. 2000/ - (Rupees two thousand only) which will be recovered through the District Judge, Jaunpur. A copy of this order may be sent to the learned District Judge, Jaunpur to recover the said amount as decree of that court as provided under Rule 22 of the Allahabad High Court Rules, 1952.;