Pradeep Kumar Singh Baghel, J. - (1.) This special appeal emanets from a judgment of the learned Single Judge dismissing the writ petition of the appellants/petitioners. The learned Single Judge has found that the appellants' dismissal order did not need any interference. The basic facts pertinent to the issue in question may be stated as follows:
(2.) The appellant nos. 1 and 2 have worked as the seasonal collection peon (record lifter) in Tehsil Baraut, District Baghpat. They claim that they were initially engaged/appointed in the year 1981 and 1994 respectively as a seasonal collection peon and they have performed their duties upto 1419 Fasli i.e. September, 2012. Their work was stated to be satisfactory without any adverse remark. In the District Baghpat on 15.07.2009 one post of the Collection Peon was vacant. The appellants/petitioners made a representation dated 24.08.2009 before the Collector Baghpat seeking their appointment against 35% vacancies in terms of executive orders/circular issued by the Board of Revenue for their regular appointment.
(3.) When no action was taken by the Collector, the appellants/petitioners approached the Commissioner Meerut Region, Meerut and requested for their regular appointment. On their representation the Commissioner issued a communication to the Collector Baghpat to consider the prayer of the appellants/petitioners and other similarly situated employees for their regular appointment.;