- (1.) Heard learned Standing Counsel for appellants and Sri Prabhakar Sinha, learned counsel for respondents and perused the record.
(2.) This intra-Court Appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 22.04.2010 passed by learned Single Judge allowing petitioner-respondents' Writ Petition No. 21759 of 2010 following judgment in Writ Petition No. 4489 (SS) of 2002 (Hansa Dutt Bahuguna and others vs. State of U.P and another) decided on 05.07.2006.
(3.) Six petitioner-respondents i.e. Ram Prakash, Pramod Kumar, S.P. Mathur, Chandan Ram, Mukhtar Ahmad and Badan Singh filed Writ Petition No. 21759 of 2010 seeking a mandamus commanding appellants to treat service rendered by petitioner-respondents in work charge as regular and grant consequential benefit with regard to time scale etc.;