RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE petitioners have prayed for quashing the impugned termination order dated 16.12.2005, appended as Annexures-7, 7A, 7B, 7C and 7D to the writ petition and the advertisement dated 25.8.2007, appended as Annexure-1 to the writ petition. It has also been prayed that the respondents may be restrained not to interfere in any manner, in the peaceful functioning of the petitioners on their respective posts and to pay their salary regularly month to month.
(3.) PETITIONER Nos. 3 and 4 were appointed as Mandi Assistant as class IV employees in respondent Krishi Utpadan Mandi Samiti on 4.6.1996 by the Secretary, Chhibramau, Kannauj and Rath, District Hamirpur, petitioner Nos. 1 and 2 were appointed as Peon Class IV employees in respondent Krishi Utpadan Mandi Parishad at Basti and Balrampur respectively on 21.6.1996 by the Deputy Director (Admn.) and petitioner No. 5 was appointed on the post of Electrician on 19.6.2003 in Rajya Krishi Utpadan Mandi Parishad, Vidyut Yantriki Sangam Palace 10th Floor, Allahabad.;