Siddharth, J. - (1.) Heard Sri P.K.Singh, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has filed a writ petition was praying for quashing the order dated 02.04.1997 and 05.05.1997, passed by the respondent no.5, Tehsildar/Assistant Collector, Tehsil Sadar, District Agra, whereby the adhoc services of the petitioners were terminated. Further prayer has been made for direction to the respondents to regularize the services of the petitioner, on the post of Collection Peons/ Sangrah Sewaks on the vacant posts available and pay them their regular salary.
(3.) The learned Counsel for the petitioner at the very outset, stated that the petitioner no.1, Ramesh Chandra, has already died during the pendency of the writ petition and his son has already been allowed compassionate appointment by the respondents, therefore, he is pressing the writ petition only on behalf of petitioner no.2.;