D.K. Seth, J. - (1.) The petitioners allege that they have been working as seasonal collection Amins for a long period. So far as petitioner no. 1 is concerned, he alleges to be working for the last 22 years. The names of the petitioners are shown at serial Nos. 7, 11, 12 and 53 respectively in the seniority list contained in Annexure-20 to the writ petition. It is alleged that all persons above petitioner No. 1 in the seniority list have already been regularised.
(2.) Mr. C.B. Yadav, learned counsel for the petitioners, contends that there are sufficient number of vacancies, against which the petitioners could be regularised on the basis of their seniority as shown in the seniority list in terms of the Collection Amin Rules, 1974 as amended in 1987 in the 35% quota earmarked for seasonal collection Amins.
(3.) There appears to be some force in the contention raised by the learned counsel.;