Ajai Lamba, J. - (1.) 12 petitioners have approached this Court with the plea that a writ in the nature of certiorari be issued quashing Government Order dated 23.7.2012.
(2.) The petition also seeks issuance of a writ in the nature of certiorari quashing order of termination, if any, issued in context of the petitioners. Consequent prayer has been made for issuance of a writ of mandamus directing the respondents to allow the petitioners to work and discharge their duties on their respective posts and pay them salary and admissible allowances regularly.
(3.) At the outset, learned counsel for the petitioners contends that let this petition on behalf of petitioner No.1 Prem Kumar Verma be dismissed as not pressed. This petition is being pressed only on behalf of petitioners 2 to 12.;