Siddharth, J. - (1.) The petitioners have filed this writ petition praying for a direction to the respondents not to terminate the services of the petitioner as Class IVth employee working in different Tahsils of Allahabad and to consider their regularization in service as per the notification dated 22.3.1984. By way of amendment a prayer for quashing of the impugned order dated 29.8.2015 passed by respondent No.1, District Magistrate, Allahabad has also been prayed.
(2.) Learned counsel for the petitioners has argued that he has instructions only on behalf of petitioner No.2 in this writ petition and he is pressing the writ petition only on his behalf. Vide interim order dated 5.11.1985 this Court directed the respondents to continue the petitioner in service and pay their salary.
(3.) Learned counsel for the petitioners states that the petitioner Nos.1, 3 & 4 have been regularized in service during the pendency of writ petition by the respondents, but the petitioner No.2 was not regularized in service and he has retired on 31.8.2015 from service working as adhoc employee.;