- (1.) Heard Sri Ravi Singh, learned counsel for the petitioner in Writ Petition No.459 (S/S) of 1999, Sri R.D. Shahi, learned counsel for the petitioner in Writ Petition No.583 (S/S) of 1999 and Sri Anil Tiwari, learned Senior Advocate, assisted by Sri S.P. Singh, learned counsel for the opposite parties.
(2.) The common question of law and fact involved in these writ petitions is that as to whether the incumbent appointed as daily wager can be terminated if the requests for regularization w.e.f. the date when juniors have been regularized ignoring the candidature of the petitioners have been made, on the pretext of non-availablity of the post, however, retaining the juniors. Therefore, these writ petitions are being decided by a common order.
(3.) At the outset, Sri R.D. Shahi, learned counsel for the petitioner has submitted that Writ Petition No.2146 (S/S) of 2016 has been rendered infructuous, therefore, it may be dismissed being infructuous.;