RAKESH SHARMA, J. - (1.) HEARD learned Counsel for the parties and perused the materials on record.
(2.) COMMON questions of facts and law are involved in the aforesaid writ petitions, so they are being disposed of by a common judgment and order. It is borne out of the record that the petitioners were engaged as Seasonal Collector Amins (in short "Amins") and their names find place in the seniority list of the Amins of the district. The petitioners have indicated their places in the seniority list in the memo of writ petitions and annexures thereof. Their appointments were duly approved by the Collector of the district. When some of the petitioners were disengaged from service, they approached this Court by filing Writ Petition Nos. 43329 of 2002 and 43329 of 2002 in which an interim order was granted on 29th September, 2003 directing the respondents to allow the petitioners to continue in services as Amins in addition to this they were to be paid salaries regularly. It was further indicated in the order that the petitioners shall be considered for the regularisation against 35% quota vacancies in accordance with law, taking into account their places in the seniority list, suitability and age. These orders are still in vogue.
(3.) THE petitioners have again approached this Court seeking relief for further continuance of their services, allowing them to perform their duties, functions and responsibilities of Collection Amins. The learned Counsel for the petitioners submits that the petitioners have been disengaged from services since 16th November, 2006 ignoring the earlier interim order passed by this Court. The work and post of Amins are still available and their services are needed. The collection of revenue is a continuing process.;