V.K. Khanna, J. - (1.) Petitioners were appointed on the post of Moharrir at the Traffic Tahbazari Barrier by the Town Area Committee, Khargoopur district Gonda on daily wage basis. The order of appointment in respect of the petitioner is contained in Annexures "1" and "2" to the writ petition. Petitioners have raised a grievance in this writ petition that without passing any order the petitioners are not being permitted to serve and no wages are paid to them. It has also been alleged that persons junior to the petitioners have been retained in service and thus there is violation of Articles 14 and 16 of the Constitution of India.
(2.) It may be noticed that at the admission stage the opposite parties have been served and the parties have exchanged counter and rejoinder affidavits. The present writ petition is thus being disposed of finally in accordance with the rules of the Court.
(3.) The appointment letters in respect of the petitioners which are contained in Annexures "1" and "2" to the writ petition, clearly indicate that the petitioners have been appointed for the purposes of realising Traffic Tahbazari. According to the averments made in the counter affidavit filed on behalf of the Town Area Committee it has been alleged that in accordance with the directions given by the State Government the Town Area Committee can not now realise the Traffic Tahbazari and the petitioners having been engaged on a daily basis their services are no longer required by the Town Area.;